17. Levy of presumptive tax on registered retailers.
- All registered retailers whose gross turnover of sales does not exceed rupees five lakhs, subject to such conditions and restrictions as may be prescribed, shall pay in lieu of the tax as specified under section or section 6 a tax at such percentage of the entire taxable turnover of such sales and purchase as the Government may, by order, notify subject to the condition that no input tax credit shall be available to such dealers;Provided that payment of tax under this section shall not apply to a registered retail dealer who imports goods from outside the State for the purpose of carrying out his business;Provided further that a registered retail dealer may, by exercising option in the prescribed manner, elect to pay tax as specified under section 5 or section 6 of this Act in lieu of the provisions of this section.
