Section 3(2) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001
(2)Notwithstanding anything contained in sub-section (1), no tax shall be levied on the notified goods imported by a dealer registered under [the Andhra Pradesh Value Added Tax Act, 2005] [Substituted 'the Andhra Pradesh General Sales Tax Act, 1957' by Act No. 4 of 2006, dated 30.12.2005.] who brings such goods into any local area for the purpose of resale in the State of Andhra Pradesh or during the course of inter-State trade or commerce:Provided that if any such dealer, after importing the notified goods for the purpose of resale, [or using them as inputs for manufacture of other goods] [Inserted by Act No. 4 of 2006, dated 30.12.2005.] consumes such goods in any form or deals with such goods in any other manner except reselling the same, [or using the same as inputs for manufacture of other goods] [Inserted by Act No. 4 of 2006, dated 30.12.2005.] he shall forthwith notify the assessing authority by the 20th of the month, succeeding the month in which such goods are so consumed or dealt with and pay the tax, which would have been otherwise leviable under subsection (1), along with interest for the period of delay at the rate of 18% per annum compounded quarterly.
