Section 18(1) in West Bengal Value Added Tax Act, 2003
(1)Subject to the provision of sub-section (2) , the net tax payable by a dealer, who is liable to pay tax under section 14 or sub-section (3) of section 24 or sub-section (3) of section 27C for transfer of property in goods involved in the execution of works contract, shall be levied on his taxable contractual transfer price -(a)at the rate of four per centum, where goods represents those specified in section 14 of the Central Sales Tax Act, 1956; and(aa)[ at the rate of four per centum, where goods represents those involved in printing of materials, and] [Inserted by S.6(5) (a) of WB Act XIII of 2005 w.e.f. 01.5.2005.](b)at the rate of twelve decimal five zero per centum, where goods represents other than those [specified in clause (a) or clause (aa) ] [Substituted by S.6(5) (b) of WB Act XIII of 2005 w.e.f. 01.5.2005 for 'specified in clause(a) '].
