Section 5 in The M.P. Vanijyik Kar Adhiniyam, 1994
5. Incidence of taxation.
(1)Every dealer whose turnover during a period of twelve months immediately preceding the commencement of this Act exceeds the limits specified in sub-section (5), shall from sue commencement be liable to pay tax under this Act in respect of sales or supplies of goods effected in Madhya Pradesh.(2)Every dealer to whom sub-section (1) does not apply shall be liable to pay tax under this Act in respect of sales or supplies of goo s effected in Madhya Pradesh with effect from the date on which his turnover in a year first exceeds the limit specified in sub-section (5) but for the purpose of assessment of the tax only so much of his turnover as is in excess of such limit, shall be taken into consideration.(3)Every dealer who is liable to pay tax under this Act shall continue to be so liable until the expiry of two consecutive years during each of which his turnover has not exceeded the limits specified in sub-section (5) and till such further period thereafter as may be prescribed and on the expiry of this later period his liability to pay tax shall cease.(4)Every dealer whose liability to pay tax under this Act has ceased under sub-section (3) shall, if his turnover calculated from the commencement of any year again exceeds the limit specified in sub-section (5), be liable to pay tax under sub-section (2).(5)For the purpose of this Section, the limits shall be-(a)in relation to a dealer who imports into the State goods other than lottery tickets of the value of not less than Rs. 5,000/- in a year - Fifty Thousand Rupees;(b)in relation to a dealer who manufactures in a year any goods (other than such goods as may be notified by the State Government in this behalf) of the value not less than Rs. 20,000 - Fifty Thousand Rupees;(c)in relation to a dealer a co-operative society registered under any law for the time being in force relating to co-operative societies dealing exclusively in goods produced or manufactured by such society or its members without the aid of hired labour - One Lac Rupees;(d)in relation to a dealer who enters into a works contract and in the execution thereof supplies goods (whether as goods or in some other form) - One Lac Rupees;(e)in relation to a dealer not falling in clause (a), (b), (c) or (d) - One Lac Rupees;(f)[ in relation to a dealer liable to pay tax under Section 9-A - Fifty Thousand Rupees.] [Inserted by M.P. Commercial Tax (Amendment) Act, 1995, w.e.f. 1-4-95.]
