Section 3(2) in The Punjab Textiles and Sugar (Existing Stocks) Purchase Tax and Miscellaneous Provisions Act, 1958
(2)The tax shall be levied and paid at the rate of three rupees and thirteen naya paise on every one hundred rupees of the purchase value of the chargeable goods:Provided that in respect of purchases of woollen or silk cloth other than pure silk cloth, the rate of tax shall be six rupees and twenty- five naya paise for very one hundred rupees of the purchase value thereof:Provided further that the Commissioner may accept from a dealer such lumpsum by way of composition of the tax payable under this Act as he may deem fit and permit payment thereof by instalments.
