Section 9A in The M.P. Vanijyik Kar Adhiniyam, 1994
9A. [ Tax on right to use. [Inserted by MP Commercial Tax (Amendment) Act, 1995, w.e.f. 1-4-95.]
- Every dealer who transfers the right to use any goods, as the State Government may specify by notification, for any purpose, (whether or not for a specified period) to any person for cash, deferred payment or other valuable consideration in the course of his business, notwithstanding anything contained in the provisions of clause (w) of Section 2, shall on the total amount realised or realisable by him during the year by way of payment in cash or otherwise on such transfer, pay tax at the rate of four per cent on the aggregate of such amount.]
