(2)Every dealer is liable to pay tax under sub-section (1) on purchases and sales effected by him -(a)in case of clause (a) of sub-section (1), with effect from the date of commencement of business,(b)in case of sub-clause (i) of clause (b) of sub-section (1), with effect from date immediately following the day on which his gross turnover first exceeded the taxable limit during a period of any twelve consecutive months.(c)in case of sub-clause (ii) and (iii) of clause (b) of sub-section (1), with effect from the date of registration or the date on which he becomes so liable whichever is earlier.
