Section 10(3) in The M.P. Vanijyik Kar Adhiniyam, 1994
(3)No tax under this Section shall be levied is respect of any year on-(a)a dealer whose turnover in a year does not exceed the limit specified in sub-section (5) of Section 5;(b)a dealer holding a licence under Section 18 in respect of raw material and incidental goods used in that year in the manufacture of goods in respect of which he holds such licence;(c)a dealer in respect of the purchase price of unginned cotton as specified in Part I of Schedule II and such other goods in the said part as the State Government may from time to time by notification specify, who has consumed or used them as raw material for the manufacture of other goods and the goods so manufactured are sold by him in the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India;(d)any other dealer who has no turnover, if his aggregate of purchase prices of all the goods does not exceed fifty thousand rupees.
