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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Haryana - Subsection

Section 51(1) in Haryana Value Added Tax Rules, 2003

(1)Subject to the other provisions of this rule, a ply-board manufacturer may, by exercising option in the manner given in sub-rule (6), at any time offer to make payment of lump sum in lieu of tax payable by him under the Act on sale of ply-board manufactured by him and waste products arising therefrom, at the rate(s) mentioned below-
Serial No. Press size Rate of lump sum per press per annum
1. 8'x4'x10 Rs.9.00 lakh
2. 8'x4'x7 Rs.6.30 lakh
3. 6'x4'x10 Rs.6.75 lakh
4. 6'x4'x7 Rs.4.73 lakh
5. 4'x4'x10 Rs.3.21 lakh
6. 4'x4'x7 Rs.2.25 lakh;
where an 8'x4'x10 press is designed to make 10 number ply-boards each measuring 8 feet by 4 feet i.e. 320 square feet ply-board in single operation and presses of other sizes are designed to make ply-board in the same proportion:Provided that annual rate of lump sum in respect of press of any other size not tabulated above shall, if the press is designed to make ply-boards of size not exceeding 4'x4' i.e. 16 square feet per piece be computed @Rs. 2008.93 per square feet else @Rs.2812-50 per square feet, rounded off to nearest thousand in each case:Provided further that lump sum for any additional press of the same or lower size shall be computed at one-half of the full rate tabulated above.