Section 5 in Arunachal Pradesh Goods Tax Act, 2005
5. Taxable turnover.
(1)For the purposes of this Act, taxable turnover means that part of dealer's turnover arising during the tax period which remains after deducting therefrom:(a)the turnover of sales not subject to tax under section 7 of this Act; and(b)the turnover of sales of goods declared exempt under section 6 of this Act.(c)(2) In the case of turnover arising from the execution of a works contract, the amount included in taxable turnover is so much of the dealer's turnover from the works contract as represents the charges towards goods, subject to such conditions as may be prescribed.(d)Provided that in the cases where the amount of charges towards goods in such contract is not ascertainable from the terms and conditions of the contract, the amount of such charges shall be calculated as the sale price stipulated in the contract reduced by the prescribed percentage.
