Section 45(8) in Gujarat Value Added Tax Rules, 2006
(8)Every dealer or person executing works contract shall keep separate account showing,-(a)the particulars of names and addresses of the persons for whom and on whose behalf he carried on the execution of works contract;(b)the particulars of goods procured by way of purchases or otherwise for the execution of works contract;(c)the particulars of goods to be utilized in execution of each works contract,(d)the details of payment received in respect of each works contract, and(e)the particulars of charges towards labour service and other like charges which are deductible under sub-clause (c) of clause (30) of section 2:Provided that such amount shall be reasonable with regards to the nature of the respective works contract.
