Section 10(1) in The Maharashtra Goods and Services Tax Act, 2017
(1)Notwithstanding anything to the contrary contained in this Act but subject to the provisions of sub-sections (3) and (4) of section 9, a registered person, whose aggregate turnover in the preceding financial year did not exceed fifty lakh rupees may opt to pay, [in lieu of the tax payable by him under sub-section (1) of section 9, an amount of tax calculated at such rate] [Substituted 'in lieu of the tax payable by him, an amount calculated at such rate' by Maharashtra Act No. 67 of 2018, dated 14.12.2018.] as may be prescribed, but not exceeding,-(a)one per cent. of the turnover in State in case of a manufacturer,(b)two and a half per cent. of the turnover in State in case of persons engaged in making supplies referred to in clause (b) of paragraph 6 of Schedule II, and(c)half per cent. of the turnover in State in case of other suppliers, subject to such conditions and restrictions as may be prescribed :Provided that the Government may, by notification, increase the said limit of fifty lakh rupees to such higher amount, not exceeding [one crore and fifty lakh rupees] [Substituted 'one crore rupees' by Maharashtra Act No. 67 of 2018, dated 14.12.2018.], as may be recommended by the Council.[Provided further that, a person who opts to pay tax under clause (a) or clause (b) or clause (c) may supply services (other than those referred to in clause (b) of paragraph 6 of Schedule II), of value not exceeding ten per cent. of turnover in the State in the preceding financial year or five lakh rupees, whichever is higher.] [Inserted by Maharashtra Act No. 67 of 2018, dated 14.12.2018.]
