(1)On and from the date of commencement of this Chapter 1ba , there shall be levied a tax (hereinafter referred to as the service tax), at the rate of five per cent. of the value of the taxable services referred to in sub-clauses0(a), (b) and (d) of clause (41) of section 65 collected in such a manner as may be prescribed.(2)With effect from the date notified under 1bb section 85 of the Finance (No. 2) Act, 1996 (33 of 1996), there shall be levied a service tax at the rate of five per cent. of the value of the taxable services referred to in sub-clauses (c), (e) and (f) of clause (41) of section 65 collected in such a manner as may be prescribed.(3)With effect from the date notified (T) under section 84 of the Finance Act, 1997, there shall be levied a service tax at the rate of five per cent. of the value of the taxable services referred to in sub-clauses (g), (h), (i), (j), (k), (l), (m), (n), (o), (p), (q) and (r) of clause (41) of section 65 collected in such a manner as may be prescribed.(4)With effect from the date notified under section 116 of the Finance (No. 2) Act, 1998 1bd , there shall be levied a service tax at the rate of five per cent of the value of the taxable services referred to in sub-clauses (p), (q) and (r),(s), (t), (w), (x), (y) and (z) of clause (41) of section 65 collected in such a manner as may be prescribed.(5)With effect from the date notified under section 116 of the Finance (No. 2) Act, 1998 , there shall be levied a service tax at the rate of one thousand per annum of the taxable services referred to in sub-clauses (za) of clause (48) of section 65 collected in such a manner as may be prescribed. 1b.
