(1)Notwithstanding anything contained in this Act, every manufacture of scheduled goods who is registered under the [VAT Act] [Substituted by Act No. Orissa 10 of 2005, dated 9.9.2005.] shall in respect of sale of its finished products effected by it to a [buying dealer or person] [Substituted by Act No. Orissa 10 of 2005, dated 9.9.2005.], either directly of through an intermediary, shall collect by way of tax an amount equal to by the buying dealer in prescribed finished products under section 3 of this Act by the buying dealer in prescribed manner and shall pay the tax so collected into the Government Treasury:[Provided that the tax so payable by a manufacturer under this sub-section during a year shall be reduced by the amount of tax paid under this Act on the raw materials which directly go into the composition of the finished products during that year in the prescribed manner:Provided further that where a buying dealer, under the Rules providing for the rates of tax required to be specified with reference to Section 3, is entitled to pay tax at a concessional rate or not to pay any tax, as the case may be, in respect of such finished products, the manufacturer shall, on a declaration furnished by the buying dealer in the prescribed form, collect the tax at such concessional rate or shall not collect any tax, as the case may be.Explanation. - For the purposes of this Section, "manufacturer" shall included a person who is engaged in mining and sells goods produced or extracted therefrom.] [Substituted by Act No. Orissa 2 of 2004, dated 5.2.2004]
