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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(2)(d) in Tamil Nadu Transparency In Tenders Rules, 2000

(d)[ the evaluation shall include all central duties such as customs duty and central excise duty and sales tax as a part of the price, as detailed below: - [Substituted. [TNGGE No.281 / 09-10-2003 (No.SRO A-42(e)/2003) - G.O.Ms.No.412 / 09th October, 2003].]
(i)in evaluation of the price of an imported item, the price has to be determined inclusive of the customs duty;
(ii)in evaluation of the price of articles which are subject to excise duty, the price has to be determined inclusive of such excise duty;
(iii)in a tender where all the tenderers are from within the State of Tamil Nadu, or where all the tenderers are from outside the State of Tamil Nadu, the [ Value Added Tax] shall be included for the evaluation of the price; and
(iv)In a tender where the tenderers are both from the State of Tamil Nadu as well as from outside the State of Tamil Nadu, [ the Value Added Tax levied under Tamil Nadu Value Added Tax Act, 2006 (Tamil Nadu Act 32 of 2006)] [Substituted.[TNGG No.44 / 21-11-2001 (No.SRO A-72 (m-a)/2001) - G.O.Ms.No.452 / 16th November, 2001]. (w.e.f. 1-12-2001).] shall be excluded for the evaluation of the price.]