Section 16(3A) in West Bengal Value Added Tax Act, 2003
(3A)[ Notwithstanding anything contained in sub-section (1) or sub-section (2) , a registered dealer being a club having liability to pay tax under the Act, selling goods in West Bengal to its members or others, may, at its option, pay tax, in lieu of tax payable under sub-section (2) , for each tax period of a year, at such compounded rate not exceeding eight per centum as the State Government may, by notification, specify, on the turnover of sales of such goods on which tax is payable, subject to such restrictions and conditions as may be prescribed:Provided that such dealer shall not be entitled to issue tax invoice referred to in clause (48) of section 2 of the Act.
