Section 2(1)(z) in The Delhi Value Added Tax Act, 2004

[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(z) in The Delhi Value Added Tax Act, 2004

(z)"registered dealer" means a dealer registered under this Act;

(za)a person is "related" to another person (referred to in this definition as a "dealer") if the person-

(i)is a relative of the dealer;

(i)a transfer of goods on hire purchase or other system of payment by instalments, but does not include a mortgage or hypothecation of or a charge or pledge on goods;

(ii)supply of goods by a society (including a co-operative society), club, firm, or any association to its members for cash or for deferred payment or for commission, remuneration or other valuable consideration, whether or not in the course of business;

(iii)transfer of property in goods by an auctioneer referred to in sub-clause

(vii)of clause (j) of this section, or sale of goods in the course of any other activity in the nature of banking, insurance who in the course of their main activity also sell goods repossessed or re-claimed;

(iv)transfer, otherwise than in pursuance of a contract, of property in any goods for cash, deferred payment or other valuable consideration;

(v)transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract;

(vi)transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration;

(vii)supply, by way of or as part of any service or in any other manner whatsoever, of goods, being food or any other article for human consumption or any drink (whether or not intoxicating), where such supply or service is for cash, deferred payment or other valuable consideration;

(viii)every disposal of goods referred to in sub-clause [(vii)] [Substituted for '(ix)' by the Delhi VAT (Amendment) Act, 2013 (1 of 2013), dated, 28-3-2013, w.e.f. 1-4-2013.] of clause (j) of this [sub-section] [Substituted for 'section', vide '(ix)' by the Delhi VAT (Amendment) Act, 2013 (1 of 2013), dated, 28-3-2013, w.e.f. 1-4-2013.],

(ii)is a partnership of which the dealer is a partner;

(iii)is a company in which the dealer (either alone or in conjunction with another person who is, or persons who are, related to the dealer under another sub-clause of this clause) directly or indirectly holds forty per cent or more of outstanding voting stock or shares;

(iv)is a person who (either alone or in conjunction with another person who is, or other persons who are, related to the person under another sub-clause of this clause) directly or indirectly owns forty per cent or more of outstanding voting stock or shares of the dealer;

(v)is a company in which forty per cent or more of outstanding voting stock is held directly or indirectly by a person (either alone or in conjunction with another person who is, or other persons who are, related to the person under another sub-clause of this clause) who also holds forty per cent or more of the outstanding voting stock or shares of the dealer; or

(vi)is controlled by the dealer, a person whom the dealer controls, or is a person who is controlled by the same person who controls the dealer;

(zb)"relative" means a relative as defined in clause (41) of section 2 of the Companies Act, 1956 (1 of 1956);

(zc)"sale" with its grammatical variations and cognate expression means any transfer of property in goods by one person to another for cash or for deferred payment or for other valuable consideration (not including a grant or subvention payment made by one government agency or department, whether of the Central Government or of any State Government, to another) and includes-

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NCT Delhi - Subsection

Section 2(1)(z) in The Delhi Value Added Tax Act, 2004