- The luxury tax payable by a stockist under this Act shall be levied on that part of his turnover of stock of luxuries during any prescribed period which remains after deducting therefrom his such turnover during that period representing-(a)the value of such stock of luxuries as shown to the satisfaction of the prescribed authority to have been despatched to places outside West Bengal;(b)[ the value of stock of luxuries of such class or classes or description as may be prescribed;] [[Clauses (b) and (c) substituted for original clause (b) by West Bengal Act 1 of 2002. Original clause (b) was as under :-'(b) the value of stock of luxuries of such class or classes or description as may be prescribed.'.]](c)[ the value of stock of luxuries as shown to the satisfaction of the prescribed authority to have been supplied to such diplomatic mission or to the office of such diplomatic mission, subject to such conditions, as may be prescribed.] [[Clauses (b) and (c) substituted for original clause (b) by West Bengal Act 1 of 2002. Original clause (b) was as under :-'(b) the value of stock of luxuries of such class or classes or description as may be prescribed.'.]]
