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Union of India - Section
Section 149 in Finance Act, 2020
149. Amendment of section 117.
- In section 117 of the principal Act, for the Table, the following Table shall be substituted with effect from the 1st day of April, 2020, namely: -| Sl.No. | Taxablecommodities transaction | Rate | Payableby |
| (1) | (2) | (3) | (4) |
| 1. | Sale ofcommodity derivative | 0.01per cent. | seller |
| 2. | Sale ofcommodity derivatives based on prices or indices of prices ofcommodity derivatives | 0.01per cent. | seller |
| 3. | Sale of optionon commodity derivative | 0.05per cent. | seller |
| 4. | Sale of optionin goods | 0.05per cent. | seller |
| 5. | Sale of optionon commodity derivative, where option is exercised | 0.0001per cent. | purchaser |
| 6. | Sale of optionin goods, where option is exercised resulting in actual deliveryof goods | 0.0001per cent. | purchaser |
| 7. | Sale of optionin goods, where option is exercised resulting in a settlementotherwise than by the actual delivery of goods | 0.125per cent. | purchaser.". |