Section 7 in The Himachal Pradesh Goods and Services Tax Act, 2017
7. Scope of supply.
(1)For the purposes of this Act, the expression "supply" includes -(a)all forms of supply of goods or services or both such as sale, transfer, barter, exchange, license, rental, lease or disposal made or agreed to be made for a consideration by a person in the course or furtherance of business;(b)import of services for a consideration whether or not in the course or furtherance of business; [and] [Inserted by Himachal Pradesh Act No. 1 of 2019, dated 24.1.2019.](c)the activities specified in Schedule-I, made or agreed to be made without a consideration[.] [Substituted '; and' by Himachal Pradesh Act No. 1 of 2019, dated 24.1.2019.][***] [Omitted '(d) the activities to be treated as supply of goods or supply of services as referred to in Schedule-II' by Himachal Pradesh Act No. 1 of 2019, dated 24.1.2019.].(1A)[ where certain activities or transactions constitute a supply in accordance with the provisions of sub-section (1), they shall be treated either as supply of goods or supply of services as referred to in SCHEDULE-II.] [Inserted by Himachal Pradesh Act No. 1 of 2019, dated 24.1.2019.](2)Notwithstanding anything contained in sub-section (1), -(a)activities or transactions specified in Schedule-III, or(b)such activities or transactions undertaken by the Central Government, the State Government or any local authority in which they are engaged as public authorities, as may be notified by the Government on the recommendations of the Council, shall be treated neither as a supply of goods nor a supply of services.(3)Subject to the provisions of [sub-sections (1), (1A) and (2)] [Substituted 'sub-sections (1) and (2)' by Himachal Pradesh Act No. 1 of 2019, dated 24.1.2019.], the Government may, on the recommendations of the Council, specify, by notification, the transactions that are to be treated as -(a)a supply of goods and not as a supply of services; or(b)a supply of services and not as a supply of goods.
