Section 2(e) in Uttar Pradesh Value Added Tax Act, 2008
(e)"business" in relation to business of buying or selling goods includes-(i)any trade, commerce or manufacture or any adventure or concern in the nature of trade, commerce or manufacture, whether or not such trade, commerce, manufacture, adventure or concern is carried on with a motive to make profit and whether or not any profit accrues from such trade, commerce, manufacture, adventure or concern;(ii)the execution of any works contract or the transfer of the right to use any goods for any purpose (whether or not for a specified period);(iii)any transaction of buying, selling or supplying plant, machinery, raw materials, processing materials, packing materials, empties, consumable stores, waste or by-products, or any other goods of a similar nature or any unserviceable or obsolete or discarded machinery or any parts or accessories thereof or any waste or scrap or any of them or any other transaction whatsoever, which is ancillary to or is connected with or is incidental to, or results from such trade, commerce, manufacture, adventure or concern, works contract or lease,(iv)[ any transaction, even after the closure of business, if it relates to sale of goods acquired during the period in which business was carried out.] [Inserted By The Uttar Pradesh Value Added Tax (Amendment) (Second) Ordinance, 2014 (U. P. Ordinance No. 6 Of 2014 ).]
