Section 11(3) in West Bengal Value Added Tax Act, 2003
(3)The dealer referred to in sub-section (1) or sub-section (2) , as the case may be, shall be liable to pay tax on all his purchases of raw jute in West Bengal after deducting therefrom such purchases which are shown to the satisfaction of the Commissioner to have taken place in the course of inter-State trade or, is within the meaning of section 3 of the Central Sales Tax Act, 1956 or in the course of import of goods into, or export of the goods out of, the territory of India within the meaning of section 5 of that Act.
