Section 2(38) in The Andhra Pradesh Value Added Tax Act, 2005
(38)'Taxable turnover' means the aggregate of sale prices of all taxable goods;Explanation I:- For the purpose of a VAT dealer, it shall not include the amount of VAT paid or payable, but shall include the sale price of zero-rated sales.Explanation II:- The sale price relating to second and subsequent sale of goods specified in Schedule VI shall not form part of taxable turnover;[Explanation III:- The sale price, relating to loose liquor, servedto customer in a bar/restaurant which was derived from the goods enumerated in item 1 of the Schedule-VI, on which tax at special rates has been levied and paid in the State, shall not form part of the taxable turnover.] [Added by Act No. 21 of 2011, w.r.e.f. 1-4-2005.]
