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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Chattisgarh - Subsection

Section 7A(2) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(2)
(i)The composition money payable for any period under sub-section (1) of Section 7-A shall be computed as follows ;-
Rs.
(a) Gross turnover of local goods ..................................................
(b) Deduct-  
(i) Salesoutside the State ..................................................
(ii) Salesin the course of inter-State trade or commerce ..................................................
(iii) Salesin the course of export out of the territory of India ..................................................
Total of (b) ..................................................
(c) Sales within Chhattisgarh [(a)-(b)] ..................................................
(d) Less-Sales likely to have taken place in the local area inrespect of which the goods are local goods to be calculated inthe manner laid down in clause (ii). ..................................................
(e) Sale price of local goods in respect of which compositionmoney is payable ..................................................
(f) Composition money payable to be computed. on (e) above atthe rate specified in Schedule II read with Rule 4. ..................................................
(ii)The deduction under sub-clause (d) in clause (i) shall be given from the amount arrived at in sub-clause (c) thereof in the same proportion as the population of the local area, in respect of which the goods are local goods, bears to the total population of Chhattisgarh according to the last census.
(iii)The composition money under this sub-rule shall be paid for every period for which a return is required to be furnished and proof of payment shall be sent along with the return for that period.