(5)Taxable quantum:- For the purpose of this Act, "Taxable Quantum" means in relation to any dealer who:-(a)Manufacturers or imports for sale any goods into Meghalaya on his own behalf or on behalf of his principal:- Nil(b)Is engaged in any other business other than clause (a) above. Rs. 1 (one) lakh.Explanation. - For the purpose of computation of tax quantum, the turnover of sales effected by a sale dealer shall be taken into account irrespective of whether such sales are taxable under this Act or not.
