(1)The tax leviable under section 7 for any year shall be charged on the taxable turnover during such year -(a)In respect of goods specified in Schedule II, at the first point of sale within the State, all the rate or rates specified in that Schedule;Explanation. - Where a person sells a substantial part of the goods manufactured by him or imported by him to another person for sale under the brand name of such other person or for resale as distribution or selling agent or for resale after repacking or subjecting the goods to any other process not amounting to manufacture and the price charged on resale exceeds the sale price by more than such percentage as may be prescribed in respect of such goods or class of goods, the resale by such other person shall subject to rules if any, framed in this behalf, the deemed to be at the first point of sale within the State.(b)In respect of goods specified in Schedule III, all the point of last sale within the State, at the rate or rates specified in that Schedule;(c)In respect of goods specified in Schedule IV, at such point or point of sale and at such rate or rates as specified in that Schedule;(d)In respect of goods specified in Schedule V, at such point or points of purchase and at such rate or rates specified in that Schedule;(e)In respect of any transfer of property in goods (whether as goods or any other form) involved in a works-contract of the nature specified in Schedule VI, at the rate or rates specified in that Schedule; and(f)In respect of any operating lease as specified in Schedule VII, at the rate or rates specified in that Schedule;
