Section 7(1) in Tripura Value Added Tax Rules, 2005
(1)Every person responsible for making payment to any person (here-in-after in this rule referred to as the contractor) for discharge of any liability on account of valuable consideration payable for the transfer of property in goods (whether in goods or in any other form) in pursuance of the works contract shall at the time of making such payment to the contractor either in cash or in any manner, deduct [VAT at the rate as notified by the Government from time to time] [Substituted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).] of the gross amount of the bill towards tax payable in respect of all types of works under section 4(3) of the Act on account of such works contract [provided that till the Government notify the rate, the prevailing rate shall continue.] [Added vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).]
