(29A)"tax on the sale or purchase of goods" includes--(a)a tax on the transfer, otherwise than in pursuance of a contract, of property in any goods for cash, deferred payment or other valuable consideration;(b)a tax on the transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract;(c)a tax on the delivery of goods on hire-purchase or any system of payment by installments;(d)a tax on the transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration;(e)a tax on the supply of goods by any unincorporated association or body of persons to a member thereof for cash, deferred payment or other valuable consideration;(f)a tax on the supply, by way of or as part of any service or in any other manner whatsoever, of goods, being food or any other article for human consumption or any drink (whether or not intoxicating), where such supply or service, is for cash, deferred payment or other valuable consideration, and such transfer, delivery or supply of any goods shall be deemed to be a sale of those goods by the person making the transfer, delivery or supply and a purchase of those goods by the person to whom such transfer, delivery or supply is made;[Editorial comment- The Constitution (Forty-Sixth Amendment) Act, 1982, this amendment modifies article 336 where amendment was made to negate judicial pronouncements on scope and applicability on Sales Tax. Also Refer]
