Section 8(2) in The Chhattisgarh Value Added Tax Act, 2005
(2)[ Notwithstanding anything contained in sub-section (1), on the sale of goods specified in serial number I and 2 of PART III of Schedule II, there may be levied a rate of tax under sub-section (1) and a specific amount per litre as may be notified by the State Government, from time to time.] [Inserted by C.G. Act No. 12 of 2016, dated 1.4.2016.]
