(a)After sub-section (1) of Section 15 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005), a new sub-section (1A) shall be added in the following way, namely :-"(1A) Notwithstanding anything to the contrary contained in the subsection (1), the State Government may, by notification and subject to such conditions and restrictions as may be prescribed, permit any class of registered dealers, whose gross turnover does not exceed the limit specified in the notification to pay a fixed amount in lieu of the tax payable by the dealer under the Act:Provided that no such permission shall be granted to a manufacturer or a person who imports any goods from any place outside the State of Bihar for the purpose of his business:Provided further that the amount so specified shall be in addition to any tax that may be payable by the dealer under Section 4."(b)After sub-section (2) of Section 15 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005), a new sub-section (2A) shall be added in the following way, namely :-"(2A) The dealers to whom the provisions of sub-section (1A) apply shall -(a)not charge any tax on the sale of goods specified in Schedule I;(b)not charge any tax on sale of goods effected by him; and(c)not be entitled to issue tax invoices in respect of sales made by them."(c)In sub-section (3) of Section 15 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005), after the words, bracket and figures 'under sub-section (1)', the words, bracket and figures 'and under sub-section (1 A)' shall be inserted.
