Section 2(2) in The Bihar Value Added Tax Act, 2005
(2)Notwithstanding any thing contained in clause (1), in case of goods sold to a person other than a dealer who is registered under Section 19, the sale price shall be deemed to be-(a)the retail sale price, in a case where such price is required to be declared on the package thereof under the provisions of the Standard Weights and Measurement Act, 1976 (Act 60 of 1976) or the Rules made thereunder or under any other law for the time being in force, or(b)in any other case, the price on which the goods would have been sold in the normal course of business to a consumer at the retail level.Explanation I. - For the purpose of this clause, the retail sale price means the maximum sale price at which the goods may be sold to the ultimate consumer and includes all taxes (excluding tax payable under the Act), freight, transport charges, commission payable and all charges towards advertisement, delivery, packing, forwarding, and the like.Explanation II. - Where different retail sale prices are applicable for sale in different areas, each such retail sale price shall be the retail sale price of the purpose of valuation of goods intended to be sold in the area to which the retail sale price relates.](ze)"tax" means the tax leviable and payable under this Act;(zf)"taxable goods" means all goods in respect of which tax is payable under section 14;(zg)"Tribunal" means the Tribunal constituted under sub-section (1) of section 9;(zh)"works contract" means any agreement for carrying out for cash or deferred payment or other valuable consideration, the construction, fitting out, improvement or repair of any building, road, bridge or other immovable or movable property;(zi)"year" means the financial year.
