Section 10(1) in Andhra Pradesh Goods and Services Tax Act, 2017
(1)Notwithstanding anything to the contrary contained in this Act but subject to the provisions of sub-sections (3) and (4) of section 9, a registered person, whose aggregate turnover in the preceding financial year did not exceed fifty lakh rupees may opt to pay, [in lieu of the tax payable by him under sub-section (1) of section 9, an amount of tax calculated at such rate] [Substituted 'in lieu of the tax payable by him, an amount calculated at such rate' by Act No. 23 of 2018, dated 19.10.2018.] as may be prescribed, but not exceeding,-(a)one percent of the turnover in State in case of manufacturer;(b)two and a half percent of the turnover in State in case of persons engaged in making supplies referred to in clause (b) of paragraph 6 of Schedule II; and(c)half percent of the turnover in State in case of other suppliers, subject to such conditions and restrictions as may be prescribed:Provided that the Government may, by notification, increase the said limit of fifty lakh rupees to such higher amount, not exceeding [one crore and fifty lakh rupees] [Substituted 'one crore rupees' by Act No. 23 of 2018, dated 19.10.2018.], as may be recommended by the Council.[Provided further that a person who opts to pay tax under clause (a) or clause (b) or clause (c) may supply services (other than those referred to in clause (b) of paragraph 6 of Schedule II), of value not exceeding ten per cent, of turnover in the State in the preceding financial year or five lakh rupees, whichever is higher.] [Added by Act No. 23 of 2018, dated 19.10.2018.];
