21. Levy of presumptive tax on registered retailers.
- All registered retailers whose gross turnover of sales does not exceed Rs.2,00,000/-, subject to such conditions and restrictions as may be prescribed shall pay, in lieu of the tax as specified under section 9 or section 10, a tax at 4% of the entire taxable turnover of such sales and purchases subject to the condition that no input tax credit shall be available to such dealers :Provided that payment of tax under this section shall not apply to a registered retail dealer who imports goods from outside the State for the purpose of carrying out his business :Provided further that a registered retail dealer may, by exercising option in the prescribed manner, elect to pay tax as specified under section 9 or section 10 of this Act in lieu of the provisions of this section.
