Section 4(8B) in Telangana Value Added Tax Act, 2005
(8B)[ Any dealer other than the producer of a feature film may, in lieu of the tax payable by him under sub-section (8), opt to pay by way of composition an amount of tax [at the rate of five percent (5%)] [Added by Act No.21 of 2011.] of the total amount, received or receivable by him towards transfer of right to use any goods subject to the conditions, as may be prescribed:Provided that, wherever the tax is paid under this subsection, the subsequent transfer of right to use such goods shall not be liable to tax under sub-section (8).]
