The Nagaland Value Added Tax (Amendment) Act, 2008

The Nagaland value Added Tax (Amendment) 
Act, 2008.(Act No. 6 of 2008) 
Received the assent of the Governor ofNagaland on24109/2008 and published 
in the Nagaland Gazette Extraordinary dated: 24& of October, 2008. 
To further amend the Nagaland Value Added Tax Act, 2005 
1. Short title and commencement:- 
(i) This Act may be called the Nagaland Value AddedTax (Amendment) Act, 
2008. 
(in) It shall extend to the whole of the State ofNagaland. 
i) It shall come into force with immediate effect. 
2. Amendment of Section 2:- 
(a) In section 2 ofthe Nagaland value Added Tax Act 2005, after sub-clause 
(c) of clause (v), the following sub-clause shall be addednarne1y:- 
"(cc) the execution of any works contract, or the transfer of the right to use 
any goods for any purpose". 
(b) In section2 ofthe Nagaland value Added Tax Act 2005, Sub-clause (d) of 
clause (d) of clause (xxvi) shall be deleted 
(c) In section 2 of the Nagaland Value Added Tax Act 2005, in the 
explanation to clause (xxvi), after sub-clause (a) the following shall be 
inserted namely:- 
"(aa) A sale falling under sub-clause (b) shall be deemed to have taken 
place withinthe State ifthe goods involved in the executionof works contract 
are within the State at the time of their use, application or appropriation for 
the execution of works contract;". 
(d) In section 2 of theNagaland Value Added -Act 2005, after clause (xxvii), 
the following explanation shall be inserted, namely:- 
"Explanation: 
(a) In respect ofthe sale falling under sub-clause (b) of section xxvi, the full 
value of the consideration received or receivable under the contract for 
the transfer of property in goods whether as goods or in any other forn~ 
including- 
(i) In a case where any part of the work is carried out or executed by a sub- 
contractor, the amount received or receivable by such sub-contractor; 
and 
(ii) In a case where any goods have been supplied to the contractor by the 
contracted or any other person for use in the works contract for a 
consideration, the market value of the goods on the day they were so 
supplied. 
(b) Where there are several contracts relating to the same works or which is 
incidental or ancillary to each other, all such contracts shall be deemed to 
constitute a single contract. 
(c) The transfer of property in goods involved in a works contract (whether as 
goods or in any other form) shall be deemed to have taken place at the time - 
and to the extent the whole or any part ofthe sale price under the contract 
is received or receivable by the contractor." 
(d) In section2 of the Nagaland Value Added Tax Act 2005, after sub-clause 
(1) ofthe explanation to clause (xxxii), the following shall be inserted, 
namely:- 
"(1A) The turnover of sales in respect of works contract shall be the 
aggregate ofthe amount of sale price received or receivable by the contractor 
during any period whether executed fully or partly, including any advances 
received or receivable by the contractor towards the sale price but excluding 
any amount refunded or refundable by the contractor or withheld £tom any 
payment made to him by way of discount, rebate, penalty, damages or 
otherwise in respect of such contract and reduced by:- 
(ij Such percentage of the turnover towards labour and other charges as may 
be prescribed; and 
(ii) Such other amount as may be prescribed." 
(e) In section 2 of the Nagaland Value Added Tax Act 2005, after sub-clause 
(xxxvio, the following clauses shall be inserted, namely:- 
"(xxxvii) "Works contract"means any agreement for aqbg out or executing 
such works as may bespecified for cash deferred payment or other valuable 
consideration 
(xxxviii) "Contractor" means the person carrying out or executing a works 
contract directly or otherwise. 
Explanation 1 : The manager or agent of a contractor who resides outside 
the State and canies out or executes a works contract in the State, shall in 
respect of such works contract, be deemed to be a works contractor for 
the purpose ofthe Act. 
Explanation 2: Notwithstandinganyhmg contained elsewhere intheAct, or 
in any other law for the time being in force, every person holding a formal 
document or instrument empowering such a specified person to act for and 
in the name of a local Nagaauthorized by or under "Power ofAttomey" or 
any other authorization or document by whatever name called, executed or 
signed, carries out or executes a works contract in the State, shall be deemed 
to be a works contractor along with the local Nagas and shall be jointly or 
severally subject to the provisions of the Act. (xxxix) "Contractee" means 
any person for whom or for whose benefit a works contract is carried out or 
executed." 
3. Amendment of Section 12:- 
(a) In section 12 of the Nagaland Value Added Tax Act 2005, sub-section (2) 
shall be deleted. 
(b) Entry S1.No. 171 of Schedule-V under clause (d) of sub-section (4) shall 
be deleted. 
(c) In the schedules under the Nagaland value Added Tax Act 2005, the 
following schedule shall be inserted, namely:- 
"ScheduleVII 
[ See section 12 (5) 1 
4. In section 17 of theNagaland Value Added tax Act 2005, after clause (x) 
of sub-section (S), the following shall be inserted, namely:- "(xi) In respect 
of any works contract, or the transfer of the right to use any goods for any 
purpose." 
SI. No. 
1 
2 
5. In section 53 of the Nagaland Value Added TaxAct2005, after sub-section 
3, the following shall be inserted, namely:- 
"(4) Notwithstanding anything contained in this Act, the Government may, by 
notification,publish in the official gazette and subject to suchconditions and 
restrictions, if any, as may be specified the~zin, permit any dealer liable to pay 
tax on sales effected by way of transfer ofproperty in goods (whether as goods 
or in some other fom) involved m the execution of a works contract, to pay, at 
his option in lieu of the amount of the tax payable by him under thisAct, an 
amount by way of composition at the rate as may be specified in the said 
notification but not exceedmg four per centum of the total contract value of the 
works contract. 
Conditions 
Without any deductions whatsoever 
With deduction on account of labor 
and service charges subject to a 
maximum of40% of the total value 
of works contract. 
(5) Notwithstanding anything contained in this Act, the Government may, 
by notification, publish in the official gazette and subject to such 
conditions and restrictions as may be specified therein, permit any 
class of dealer to pay in lieu of the tax payable under this Act, for any 
period, an amount linked with the production capacity or the extent of 
the business, or calculated at a fixed rate of gross receipts of business 
or such other thing, to be determined by the Government by way of 
composition, and to be paid at such intervals and in such manner as 
may be prescribed, and the Government for the purpose of this Act 
may, in respect of such class of dealers, prescribe a simplified system 
Rate of tax 
4% 
12.5% 
of maintenance of accounts and filing of returns which shall remain in force 
during the period of such composition. 
(6) A dealer in whose case compositionunder this section is in force, shall not:- 
(i) Be entitled to any claim ofITC in respect ofthe purchase of any goods by 
him in the State; 
(i) Charge any tax on the invoices in respect of sales of goods made by him, 
and 
(ii Issue tax invoices to any dealer who has purchased to goods fiom him." 
6. In section 92 of the Nagaland Value Added tax Act 2005, the following 
amendments shall be made, namely:- 
(a) The heading of su-section (3) shall be substituted by the following, 
namely:- "(3) Special provis~ons to deduction of tax at source in certam 
cases." 
(b) After the heading, the exlstmg sub-section (3) shall be numbered as clause 
6). 
(c) In clause (i), the words "referred to UI section 8" shall be substituted by the 
words " transfer of the right to use any goods, or sale or supply of any 
goods,". 
(d) After clause (i) of sub-section (3) of section 92, the following clauses 
shall be added, namely:- "(ii) (a). Where on an application being made 
by the contractor in this behalf, the Prescribed Authority is satisfied that 
any works contract under reference is separable and involves both transfer 
of property in goods and labour and services, or involves only labour and 
service and accordingly, justifies deduction of tax on a part of the sum 
payable in respect of any works contract or, as the case may be, justifies 
no deduction of tax at all, he shall, after giving the contractor areasonable 
opportunity of being heard, grant him such certificate as may be 
appropriate. 
Provided that the Prescribed Authority may reject such application, or on 
his own motion, cancel ormm such certiticate, after givingthe contractor 
a reasonable opportunity of being heard 
(e) Where such certificate is produced by the contractor before the person 
shall, unless the certificate is cancelled or modified by the Prescribed 
Authority, make deduction oftax in accordance with the said certificate. In 
the event of such certificate being cancelled or modified as provided, 
such person shall make the deductions accordingly. (iii) Any person 
entering into any contract with any contractor for transfer of property 
in goods (whether as goods or in some other form) involved in the 
execution of works contract shall furnish within fifteen days from the 
date of signing of the contract such information as may be prescribed to 
the PrescribedAuthority under whose jurisdiction the contractor's place 
of business is situated. Failure to do so shall entail a penalty not exceeding 
five hundred rupees per day of default after affording such person a 
reasonable opportunity of being heard. 
(iv) Notwithstanding anything contained in any other law for the time being 
in force, every person mentioned in clause (i) of sub-section (3) of section 
92 responsible for paying sale price in respect of any works contract or 
lease or sale supply of goods shall not enter into such transaction unless 
the contractor, lessor or seller or supplier, as the case may be, produces 
an authenticated copy of the certificate of registration under this Act or 
furnishes an undertaking for getting himself registered and any such 
contractor, lessor or seller or supplier who is not so registered under 
this Act shall not be paid by the said responsible person any amount in 
respect of the sale or supply, before he gets himself registered under 
this Act and submits an authenticated copy of the certificate of 
registration. 
(v) Every person referred to in clause (i) of sub-section (3) of section 92 
responsible for paying sale price shall, within the prescribed time, apply 
to the Prescribed Authority for allotment of aValue Added Tax deduction 
number. The number shall be quoted in such documents, statements and 
returns as may be prescribed. 
(vi) No interest or penalty shall be imposed or no recovery proceedings 
against the dealer or payee shall be initiated in respect of deduction of 
tax under this section." 

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