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State of Goa - Section
Section 4A in Goa Value Added Tax Rules, 2005
4A. [ Determination of sale price in respect of Works Contract. [Inserted vide Notification No. 4/5/2005-Fin(R&C)(56) dated 30-12-2008 published in the O.G. Series I No. 39 dated 31-12-2008 (EO)]
- In case of transfer of property in goods (whether as goods or in some other form) involved in the execution of works contract, the sale price of such goods shall be determined by making deductions to the extent as specified in column (3) of the Table below for the Works contract as specified in corresponding entry in column (2) of the said Table.Table| Sr. No. | Classification of works contract | Deduction in Percentage to be allowed fordetermining the sale price |
| (1) | (2) | (3) |
| 1 | In respect of road work, including asphalting of road,construction of culverts, site gutters but excluding bridges. | 30% of the gross receipts. |
| 2 | In respect of electrical works including building wiring &fittings, installation of sub-stations, transmission anddistribution lines, control rooms, power grid stations,installation of high mast electric polls, illumination ofbridges, illumination of urban and rural areas includinginstallation of under ground cables, installation of generatorsets, transformers and such other electrical works. | 35% of the gross receipts. |
| 3 | In respect of construction of new buildings and erection ofcivil structures (temporary or permanent) | 33% of the gross receipts. |
| 4 | In respect of renovation and maintenance of buildings | 40% of the gross receipts. |
| 5 | In respect of painting works (internal and external) | 50% of the gross receipts. |
| 6 | In respect of water supply and sanitation works, includingproviding and laying of conveying main or distribution of watersupply lines and sanitation lines, construction of ground levelreservoirs/overhead reservoirs, pumping stations, control valvesand chambers, main hole chambers, improvement in water supplysystems and sewage system, etc. | 30% of the gross receipts. |
| 7 | In respect of construction of bridges | 35% of the gross receipts. |
| 8 | In respect of irrigation and water resources projects,including construction of tube wells, ground water resources,projects, construction of dams, bandara, sluice gate, canals,development of spring, lakes, wells and agricultural bunds, etc. | 35% of the gross receipts. |
| 9 | In respect of jobworks of processing or altering or adapting,where the goods consumed in such process cannot be separatelymeasured. | 70% of the gross receipts. |
| 10 | Annual maintenance contract (AMC) | 80% of the gross receipts. |
| 11 | Any other works | 30% of the gross receipts] |