Section 6 in Goods and Services Tax (Compensation to States) Act, 2017
6. Projected revenue for any year.
- The projected revenue for any year in a State shall be calculated by applying the projected growth rate over the base year revenue of that State.Illustration. - If the base year revenue for 2015-16 for a concerned State, calculated as per section 5 is one hundred rupees, then the projected revenue for financial year 2018-19 shall be as follows-Projected Revenue for 2018-19 = 100 (1+14/100)3
