Section 17(3) in Arunachal Pradesh Goods Tax Act, 2005
(3)A dealer may only elect to use a simplified accounting method if:(a)the dealer sells goods predominantly by retail in Arunachal Pradesh;(b)the dealer is within the prescribed class of dealers;(c)the dealer's turnover has not exceeded [Rupees Fifty Lakhs] [Substituted by 2006 and Act (Act no 7 of 2006)section 3] in the current year and in the two prior years;[Provided that the works contractors shall be allowed to vail the scheme irrespective of turnover limit] [Substituted by 2006 and Act (Act no 7 of 2006)section 3],and(d)the dealer continues to hold and retain tax invoices and retail invoices for all of its purchases and imports of goods.
