Section 4B(1) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
(1)The State Government may, from time to time, by notification published in the Official Gazette, provide for the class of persons who shall deduct the tax out of the amount of the commission paid or payable to an agent, to be mentioned in the said notification, before the payment of such commission. The person so notified to deduct the tax shall pay the tax, in the manner provided in the said notification and at the rate specified in entry 1A of SCHEDULE I of the Act.
