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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Rajasthan - Subsection

Section 22A(4) in The Rajasthan Value Added Tax Rules, 2006

(4)Where the dealer who undertakes the construction of flats, dwellings or buildings, premises and transfers them in pursuance of an agreement along with the land or interest underlying the land, then after deductions under sub-rule (1) and (3) from the total agreement value, the sale price shall be determined depending upon the stage at which the agreement with the purchaser is entered, according to the limits laid down in Column 3 for the type of contract specified in Column 2 of the table given below:Table
S. No. Stage at which the developer enters into acontract with the purchaser Amount to be determined as value of agreement1
1 2 3
1 Up to completion of plinth level 95.00%
2 From plinth level to completion of 100% RCCframework. 85.00%
3 From completion of RCC framework to OccupancyCertificate 55.00%
4 From Occupancy certificate till the completionof construction. Nil