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State of Tamilnadu - Section

Section 13 in Tamil Nadu Value Added Tax Act, 2006

13. deduction of tax at source in works contract.

(1)Notwithstanding anything contained in this Act, every person responsible for paying any sum to any dealer for execution of works contract shall, at the time of payment of such sum, deduct an amount calculated, at the following rate, namely:-
(i) Civil works contract: two per cent of the total amount payable to such dealer;
(ii) Civil maintenance works contract : two per cent of the total amount payable to such dealer;
(iii) All other works contract contracts: [five] [The word 'Four' has been substituted by the word 'Five' by Section 4 of the Amendment Act (4 of) 2012, with effect from 10th March 2012]per cent of the total amount payable to such dealers:
Provided that no deduction under sub-section (1) shall be made where -
(a)no transfer of property in goods (whether as goods or in some other form) is involved in the execution of works contract; or
(b)transfer of property in goods (whether as goods or in some other form) is involved in the execution of works contract in the course of inter-State trade or commerce or in the course of import; or
(c)the dealer produces a certificate in such form as may be prescribed from the assessing authority concerned that he has no liability to pay or has paid the tax under section 5:
Provided further that no such deduction shall be made under this section, where the amount or the aggregate of the amount paid or credited or likely to be paid or credited, during the year, by such person to the dealer for execution of the works contract including civil works contract does not or is not likely to, exceed rupees one lakh.Explanation. - For the purpose of this Section -
(a)the term ' person' shall include -
(i)the Central or a State Government;
(ii)a local authority;
(iii)a corporation or body established by or under a Central or State Act;
(iv)a company incorporated under the Companies Act, 1956 including a Central or State Government undertaking;
(v)a society including a co-operative society;
(vi)an educational institution; or
(vii)a trust;
(b)the term "civil works contract" shall have the same meaning as in the Explanation to Section 6
(2)Any person making such deduction shall deposit the sum so deducted to such authority, in such manner and within such time, as may be prescribed.
(3)Any person who makes the deduction and deposit, shall within fifteen days of such deposit, issue to the said dealer a certificate in the prescribed form for each deduction separately, and send a copy of the certificate of deduction to the assessing authority, having jurisdiction over the said dealer together with such documents, as may be prescribed.
(4)On furnishing a certificate of deduction referred to in sub-section (3), the amount deposited under sub-section (2), shall be adjusted by the assessing authority towards tax liability of the dealer under section 5 or section 6 as the case may be, and shall constitute a good and sufficient discharge of the liability of the person making deduction to the extent of the amount deposited:Provided that the burden of proving that the tax on such works contract has already been deposited and of establishing the exact quantum of tax so deposited shall be on the dealer claiming the deduction.
(5)Any person who contravenes the provisions of sub-section (1) or sub-section (2), shall pay, in addition to the amount required to be deducted and deposited, interest at [two] [Substituted for the word 'one and a quarter' as per Act No .11/2013 dated 29.05.2013.] per cent per month of such amount for the entire period of default.
(6)Where the dealer proves to the satisfaction of the assessing authority that he is not liable to pay tax under section 5, the assessing authority shall refund the amount deposited under sub-section (2), after adjusting the arrears of tax, if any, due from the dealer, in such manner as may be prescribed.
(7)The tax or interest under this section shall become due without any notice of demand on the date of accrual for the payment by the person as provided under sub-sections (1) and (2).
(8)If any person contravenes the provisions of sub-section (1) or sub-section (2), the whole amount of tax payable shall be recovered from such person and all provisions of this Act for the recovery of tax including those relating to levy of penalty and interest shall apply, as if the person is an assessee for the purpose of this Act.