9A. [ Levy of tax by weight, volume, measurement or unit on certain goods. [Inserted by M.P. Act No. 9 of 2009.]
- Notwithstanding anything contained in Section 9, the State Government may, by notification, fix the amount of tax payable on the sale or purchase of certain goods or a class of goods in respect of a specified area or whole of the State, on the basis of weight, volume, measurement or unit and subject to such terms and conditions as may be notified.]
