Section 10(5) in Telangana Goods and Services Tax Act, 2017
(5)If the proper officer has reasons to believe that a taxable person has paid tax under sub-section (1) [or sub-section (2A), as the case may be] [Inserted by Act No. 3 of 2020.] despite not being eligible, such person shall, in addition to any tax that may be payable by him under any other provisions of this Act, be liable to a penalty and the provisions of section 73 or section 74 shall, mutatis mutandis, apply for determination of tax and penalty.[Explanation. [Added by Act No. 3 of 2020.] - For the purposes of computing aggregate turnover of a person for determining his eligibility to pay tax under this section, the expression "aggregate turnover" shall include the value of supplies made by such person from the 1st day of April of a financial year upto the date when he becomes liable for registration under this Act, but shall not include the value of exempt supply of services provided by way of extending deposits, loans or advances insofar as the consideration is represented by way of interest or discount.Explanation 2. - For the purposes of determining the tax payable by a person under this section, the expression "turnover in State" shall not include the value of following supplies, namely: -(i)supplies from the first day of April of a financial year upto the date when such person becomes liable for registration under this Act; and(ii)exempt supply of services provided by way of extending deposits, loans or advances insofar as the consideration is represented by way of interest or discount.]
