Section 4(2) in Uttaranchal Value Added Tax Act, 2005
(2)(a)No tax under this Act shall be payable on the sale or purchase of the goods specified in Schedule-I;(b)Subject to the provisions of Section 3, a dealer shall be liable to pay tax on his taxable turnover-(i)At every point of sale at the rate hereafter provided:(a)In respect of goods specified in Schedule II (A) 1 percent;(b)In respect of goods specified in Schedule II (B) 4 percent;(c)In respect of goods specified in Schedule II (C) at the rate specified therein;(d)In respect of goods other than those included 12.5 percent in any of the Schedules.(ii)At the point of sale by Manufacturer or sale by at the rate Importer in respect of Special Category Goods specified therein specified in Schedule III.(c)Sale of goods to or by the dealer or persons specified in Schedule IV shall be exempt from whole or any part of tax, as may be specified therein;(d)A sale in the course of export of goods outside the territory of India as specified under sub-section (1) and sub-section (3) of Section 5 of the Central Sales Tax Act, 1956 shall be Zero-Rated which means that there shall be no tax on the sale turnover of such transaction and the exporter shall be entitled to refund of tax paid by him on purchase of goods which are so exported:Provided that units established in Special Economic Zones (SEZ), shall be entitled to claim refund of tax paid on purchase from units established in Domestic Tariff Area.(e)Any person or a dealer or an international organisation listed in Schedule V shall be entitled to refund of tax paid by it on the purchase of taxable goods.(f)Where the State Government is satisfied that it is expedient in public interest so to do, it may by notification and subject to such conditions and restrictions as may be specified therein, allow a rebate up to full amount of the tax payable on sale or purchase of any goods where tax on sale or purchase of such goods is leviable under any other State Act and if it is proved that the turnover of sales and/ or of purchases have been disclosed before the authority competent to levy tax under that Act.(g)[ In case of sale of used capital goods, purchased within one year prior to the date of the commencement of this Act or, as the case may be, from the date of registration under this Act, and on the purchase of which no tax has been paid in the State under this Act or under the repealed Act at the time of purchase, the tax shall be payable at the rate as per the Schedule; [Clause (g) of sub-section (2) of Section 4 inserted vide Notification No. 1314/ XXXVI(4)/2008, dated 31-3-08.]Provided that in case tax has been paid in the State under this Act or the repealed Act at the time of purchase and no input tax credit in respect thereof has been claimed, no tax shall be payable on such sale.]
