- In case of dealer, other than a manufacture, producer or processor, whose total taxable purchases in a year does not exceed rupees ten lacs, at his option and in accordance with such terms and conditions as may be specified by the Commissioner, may be allowed by his assessing authority to pay tax for such year payable under the Act, on the aggregate of the amount of purchase price paid or payable by him in respect of the goods purchased by him for resale plus an amount equal to ten percent of such purchase price.
