(1)There shall be levied and collected a tax on entry of the scheduled goods into a local area for consumption, use or sale therein at such rate not exceeding twelve percentum of the purchase value of such goods from such date as may be specified by the State Government [***] [Omitted 'not later than thirty days after this Act comes into force' by Act No. Orissa 5 of 2000, dated 24.7.2000] and different dates and different rates may be specified for different goods and local areas subject to such conditions as may be prescribed.[Provided that the State Government may direct that in such circumstances and under such conditions and for such period as may be prescribed, a Dealer shall pay in lieu, of tax payable under this Act a sum fixed in the prescribed manner, and in such a case the tax shall be deemed to have been compounded.] [Added by Act No. Orissa 5 of 2000, dated 24.7.2000]
