Section 14(8) in West Bengal Value Added Tax Act, 2003
(8)Every dealer who has become liable to pay tax under the section, shall continue to be so liable until the expiry of three consecutive years commencing on or after the appointed day, during each of which his contractual transfer price does not exceed five lakh rupees and such further period after the date of such expiry as many prescribed, and on the expiry of such three years or for the period, his liability to pay such tax shall cease :Provided that where a dealer has become liable to pay tax under subsection (7) and has not incurred liability to pay tax under sub-section (4) , he shall continue to be so liable until his liability ceases under section 10 or section 11.
