(1)The tax payable by a dealer under this Act shall be levied on taxable turnover at the following rates,(a)in respect of goods specified in Schedule II, at the rate of ten paisa in the rupee;(b)in respect of declared goods, at such rate not exceeding four paisa in the rupee as the State Government may, from time to time, by notification, specify;(c)in respect of any other goods at such rate not exceeding five paisa in the rupee as the State Government may, from time to time, by notification, specify;
