Section 59B(3) in The Gujarat Value Added Tax Act, 2003
(3)(a)Any person responsible for paying specified sale price to a contractor for carrying out any work in pursuance of a specified works contract, shall at the time of payment of the whole or part of the specified sale price, deduct from such price an amount [at the rate as may be specified by the State Government by Notification in the Official Gazette] [Substituted, by Gujarat Act No. 9 of 2008 Section 9(1) for the words 'equal to two paise in a rupee' w.e.f 1-4-08] of such payment as a tax on specified sales.(b)Any person being a contractor responsible for paying specified sale price to a subcontractor in pursuance of a contract with the sub-contractor for carrying out the whole or part of the work undertaken by the contractor in respect of a specified works contract, shall at the time of payment of the whole or part of the specified sale price deduct from such price an amount [at the rate as may be specified by the State Government [by Notification in the Official Gazette] [Substituted, by Gujarat Act No. 9 of 2008 Section 9(l) for the words 'equal to two paise in a rupee' w.e.f 1-4-08]] of such payment as a tax on specified sales.(c)The contractor, or as the case may be, sub-contractor shall furnish the prescribed statement to the person or, as the case may be, the contractor responsible for paying specified sale price and thereupon such person or contractor shall deduct the amount referred to in clause (a) or (b) on the basis of such statement.
