(1)Subject to the other provisions of this Act and the provisions of the Central Sales Tax Act, 1956 (Central Act 74 of 1956), the tax payable by a dealer under this Act, shall be at single point in the series of sales by successive dealers, as may be prescribed and shall be levied at such rates not exceeding fifty percent on the taxable turnover, as may be notified by the State Government in the Official Gazette.(2)Where any goods are sold packed in some material, whether charged for separately or not, notwithstanding any contained in sub-section (1) the tax liability of and the rate of tax on the packing material shall be according to the tax liability of and the rate of tax on the goods packed therein.[4A. Levy of tax on retail sale price. - (1) Notwithstanding anything contained in any other provisions of this Act or the rules made thereunder, tax on sale of such goods, as may be specified by the State Government by notification in the Official Gazette, shall be levied and collected on the retail sale price of such goods abated by the rate specified in the said notification.(2)The goods to be specified under sub-section (1) shall be those in relation to which it is required under the provisions of the Standards of Weights and Measures Act, 1976 (Central Act 60 of 1976) or the rules made thereunder or under any other law for the time being in force, to declare on the package thereof the retail sale price of such goods.(3)The State Government may, for the purpose of fixing the rate of abatement under sub-section (1), take into account the amount of sales tax and other local taxes, if any, payable on such goods.Explanation. - (i) Where on the package of any goods different retail sale prices are declared with reference to different areas, the retail sale price declared with the reference to the area within the State in which it is sold shall be deemed to be the retail sale price for the purposes of this section.(ii)Where on the package of any goods different retail prices are declared with reference to different areas and none of the areas falls within the State, the maximum of such retail sale prices shall be deemed to be the retail price for the purposes of this section.]
