(7)For the purpose of this section "taxable quantum" means:-(i)In the case of a dealer who has more than one place of business in the State or, who is an importer or a manufacturer or a casual dealer or non-resident dealer or an agent of a non-residential dealer on a dealer in whose case the tax is leviable at the point of last purchase ...... Nil.(ii)In the case of a dealer, being a lessor under an operating lease ...... Rs 50,000/-(iii)In respect of any other dealer or contractor or lessor ....... Rs 50,000/-
