5A. [ Levy of Tax on purchase. [Inserted vide the TVAT (Amendment) Ordinance, 2007 (w.e.f 17-7- 2007) and subsequent legislation vide the TVAT (Amendment) Act, 2007(dt. 9-10-2007)]
(1)The tax payable by a dealer under Section 3(1) (a) (iii) shall be levied on his gross taxable purchase.(2)The tax under sub-section (1) shall be levied at the gross taxable purchase of goods as mentioned in schedule VIII.] [Inserted vide the TVAT (Amendment) Ordinance, 2007 (w.e.f 17-7- 2007) and subsequent legislation vide the TVAT (Amendment) Act, 2007(dt. 9-10-2007)]
