LexThe UTTAR PRADESH VALUE ADDED TAX Act , 2008
Uttar Pradesh · state statute
Open in Lexace · Ask the AI about this act2 THE UTTAR PRADESH VALUE ADDED TAX ACT, 2008 (U.P. Act No. 5 of 2008) Amended by U.P. Act No. 19 of 2008 U.P. Act No. 11 of 2009 U.P. Act No. 21 of 2009 U.P. Act No. 22 of 2009 U.P. Act No. 19 of 2010 U.P. Act No. 18 of 2013 U.P. Act No. 23 of 2014 U.P. Act No. 23 of 2020 [As passed by the Uttar Prdesh Legislature and assented to by the Governor on February 26, 2008 and published in the Uttar Pradesh Gazette Extraordinary dated February 27, 2008.] to provide for introducing Value Added System of taxation for the levy and collection of tax on sale or purchase of goods in the State of Uttar Pradesh and for matters connected therewith and incidental thereto. IT IS HEREBY enacted in the fifty -ninth year of the Republic of India as follows: - CHAPTER I Preliminary 1. (1) This Act may be called the Uttar Pradesh Value Added Tax Act, 2008. (2) It extends to the whole of Uttar Pradesh. (3) It shall be deemed to have come into force on January 1, 2008. 2. In this Act, unless there is anything repugnant in the subject or context; (a) "appellate authority" means the authority to whom an appeal lies under section 55; (b) "assessing authority" means any person - (i) appointed and posted by the State Government; or (ii) appointed by the State Government and posted by the Commissioner; or (iii) appointed and posted by the Commissioner, and empowered under rules framed under this Act to perform all or any of the functions of the assessing authority under this Act. (c) "assessment year" means the period of twelve months commencing on the first day of April of a calendar year; (d) "board" means the Uttar Pradesh State Tax Board established under section 78. Short title, extent and commencement Definitions [The Uttar Pradesh Value Added Tax Act, 2008] 4 (e) "business" in relation to business of buying or selling goods includes- (i) any trade, commerce or manufacture or any adventure or concern in the nature of trade, commerce or manufacture, whether or not such trade, commerce, manufacture, adventure or concern is carried on with a motive to make profit and whether or not any profit accrues from such trade, commerce, manufacture, adventure or concern; (ii) the execution of any works contract or the transfer of the right to use any goods for any purpose (whether or not for a specified period); (iii) any transaction of buying, selling or supplying plant, machinery, raw materials, processing materials, packing materials, empties, consumable stores, waste or by - products, or any other goods of a similar nature or any unserviceable or obsolete or discarded machinery or any parts or accessories thereof or any waste or scrap or any of them or any other transaction whatsoever, which is ancillary to or is connected with or is incidental to, or results from such trade, commerce, manufacture, adventure or concern, works contract or lease, but does not include any activity in the nature of mere service or profession which does not involve the purchase or sale of goods. 1[(iv) any transaction even after the closure of business, if it relates to sale of goods acquired during the period in which business was carried out.] (f) “capital goods” means any plant, machine, machinery, equipment, apparatus, tool, appliance or electrical installation used for manufacture or processing of any goods for sale by the dealer and includes:- (i) components, spare parts and accessories of such plant, machine, machinery, equipment, apparatus, tool, appliance or electrical installation; (ii) moulds and dies; (iii) storage tank; (iv) pollution control equipment; (v) refractory and refractory materials; (vi) tubes and pipes and fittings thereof, (vii) lab equipments, instruments and accessories, (viii) machinery, loader, equipment for lifting or moving goods within factory premises, or —————————————————————————————————————————— 1. Ins. by sec. 2(a) of U.P. Act No. 23 of 2014. [The Uttar Pradesh Value Added Tax Act, 2008] 6 (ix) generator and boiler used in manufacture of goods for sale by him but for the purpose of section 13, does not include:- (i) air-conditioning units or air conditioners, refrigerators, air coolers, fans, and air circulators if not connected with manufacturing process; (ii) an automobile including commercial vehicles, and two or three wheelers, and parts, components and accessories for repair and maintenance thereof; (iii) goods purchased and accounted for in business but utilised for the purpose of providing facility to the employees. (iv)vehicle used for transporting goods or passengers or both; (v) capital goods used in the execution of a works contract; and (vi) 1[* * *] (g) "Commissioner" means the person appointed by the State Government as the Commissioner of Commercial Taxes and includes a Special Commissioner of Commercial Taxes, an Additional Commissioner of Commercial Taxes and a Joint Commissioner of Commercial Taxes. (h) "dealer" means any person who carries on in Uttar Pradesh (whether regularly or otherwise) the business of buying, selling, supplying or distributing goods directly or indirectly, for cash or deferred payment or for commission, remuneration or other valuable consideration and includes, - (i) a local authority, body corporate, company, any co - operative society or other society, club, firm, Hindu undivided family or other association of persons which carries on such business; (ii) a factor, broker, arhati, commission agent, del credere agent, or any other mercantile agent, by whatever name called, and whether of the same description as hereinbefore mentioned or not, who carries on the business of buying, selling, supplying or distributing goods belonging to any principal, whether disclosed or not; (iii) an auctioneer who carries on the b usiness of selling or auctioning goods belonging to any principal, whether disclosed or not, and whether the offer of the intending purchaser is accepted by him or by the principal or nominee of the principal; (iv) a Government which, whether in the course of business or otherwise, buys, sells, supplies or distributes goods, directly or otherwise, for cash or for deferred payment or for commission, remuneration or other valuable consideration; —————————————————————————————————————————— 1. Omit. by sec. 2 of U.P. Act No. 19 of 2008. [The Uttar Pradesh Value Added Tax Act, 2008] 8 (v) any person who acts within the State as an agent of a dealer residing outside the State, and buys, sells, supplies or distributes goods in the State or acts on behalf of such dealer as- (A) a mercantile agent as def ined in Sale of Goods Act, 1930 ; or (B) an agent for handling of goods or documents of title relating to goods; or (C) an agent for the collection or the payment of the sale price of goods or as a guarantor for such collection or such payment; (vi) a firm or a company or other body corporate, the principal office or head quarter whereof is situated outside the State, having a branch or office in the State, in respect of purchases or sales, supplies or distribution of goods through such branch or office; (vii) any person who carries on the business of transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract; (viii) any person who carries on the business of transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash or for deferred payment or other valuable consideration; (ix) 1 [a railway container contractor, an air cargo operator, a courier service provider, who fails to disclosure the name and complete address or consigner or consignee of if discloses such name or address of consigner or consignee is found bogus, forged or not verifiable, or the owner or person in -charge of a vehicle who obtained a authorization for transit of goods from the officer in -charge or the exit check post or fails to carry such documents as provided under section 52 and follow such procedure as prescribed.] (x) 2[an ow ner or person in -charge of a go down, cold storage or warehouse who stores commercial goods, other than those of transporters except those referred to in sub - clause (ix); Provided that a person who, not being a body corporate, sells agricultural or horticultural produce grown by himself or grown on any land in which he has an interest, whether as owner, usufructuary mortgagee, tenant, lessee or otherwise, or who sells poultry or dairy products from fowls or animals kept by him shall not, in respect of such goods, be treated as a dealer; —————————————————————————————————————————— 1. Subs. by sec. 2(b) of U.P. Act No. 23 of 2014. 2. Subs. by sec. 2(a) of U.P. Act No. 11 of 2009. [The Uttar Pradesh Value Added Tax Act, 2008] 10 (i) "declared goods" means goods declared under section 14 of the Central Sales Tax Act, 1956, to be of special importance in the inter-State trade or commerce; (j) "document" means any matter expressed or described upon any substance by means of letters, figures or marks, or by more than one of those means, intended to be used, or which may be used for the purpose of recording that matter and includes- (i) an electronic document including data, record or data generated, image or sound stored, received or sent in an electronic form or micro film or computer generated micro fiche; and (ii) such other document as may be notified by the State Government. (k) "erstwhile Act" means the Uttar Pradesh Trade Tax Act, 1948 (U.P. Act No. 15 of 1948) (l) “exempt goods” means any of the goods mentioned or described in column 2 of the Schedule-I; (m) "goods" means every kind or class o f movable property and includes all materials, commodities and articles involved in the execution of a works contract, and growing crops, grass, trees and things attached to, or fastened to anything permanently attached to the earth which, under the contract of sale, are agreed to be severed, but does not include actionable claims, stocks, shares or securities; (n) “import” In relation to any goods, means to bring or receive any goods at any place within the State from any place situated outside the State where journey of such goods originates from such place outside the State and terminates at any place within the State; (o) “importer” means a dealer who brings or receives any goods into the State from any place outside the State and includes a dealer – (i) who makes first sale of any goods brought or received into the State from any place outside the State; or (ii) who receives any goods into the State on behalf of any other person from any place outside the State; or (iii) on whose behalf any goods are received into the State from any place outside the State by any other person; (p) "input tax", in relation to a registered dealer who has purchased any goods from within the State , means the aggregate of the amounts of tax, - (i) paid or payable by such registered dealer to the registered selling dealer of such goods in respect of purchase of such goods; and (ii) paid directly to the State Government by the purchasing dealer himself in respect of purchase of such goods where such purchasing dealer is liable to pay tax under this Act on the turnover of purchase of such goods; [The Uttar Pradesh Value Added Tax Act, 2008] 12 1[Provided that tax paid or payable in respect of transfer of right to use any goods shall not form part of the input tax.] (q) "lease" means any agreement or arrangement whereby the right to use any goods for any purpose is transferred by one person to another (whether or not for a specified period) for cash, deferred payment or other valuable consideration without the transfer of ownership and includes a sub -lease but does not include any transfer on hire purchase or any system of payment by installments; (r) "lessee" means any person to whom the right to use goods for any purpose is transferred under a lease; (s) "lessor" means any person by whom the right to use any goods for any purpose is transferred under a lease; (t) "manufacture" means producing, making, mining, collecting, extracting, mixing, blending, altering, ornamenting, finishing, or otherwise processing, treating or adapting any goods; but does not include such manufacture or manufacturing processes as may be prescribed; (u) “manufacturer” in relation to any goods mentioned or described in column 2 of Schedule IV, means a dealer who, by application of any process of manufacture, after manufacture of a new commercial commodity inside the State, makes first sale of such new commercial commodity within the State, whether directly or otherwise; and includes a selling agent who makes sale of such new commodity on behalf of the person who has manufactured it; (v) “non-vat goods” means any of the goods mentioned or described in column 2 of Schedule-IV; (w) "officer-in-charge of a check -post or barrier" includes an officer not below the rank of assessing authority posted at a check post or barrier, (x) "place of business" means any place where a dealer carries on business and includes- (i) any shop, ware-house, godown or other place where a dealer stores his goods; (ii) any place where a dealer produces or manufactures goods; (iii) any place where a dealer keeps his books of accounts and documents; (iv) any place where a dealer executes the works contract or where the right to use goods is exercised; (v) in a case of a dealer who carries on business through an agent (by whatever name called), the place of business of such agent; —————————————————————————————————————————— 1. Ins. by sec. 2 (b) of U.P. Act No. 11 of 2009. [The Uttar Pradesh Value Added Tax Act, 2008] 14 (y) "purchase price" means the amount payable by a purchaser to a seller as consideration for the purchase of any goods made by or through him after deducting the amount, if any refunded to the purchaser by the seller in respect of any goods returned to such seller within such period as may be prescribed. Explanation: Purchase price does not include (i) the amount representing the cost of outward freight or cost of installation, charged by the seller from the purchaser of goods if such amount has been shown separately on sale invoice or tax invoice issued by the seller; (ii) amount of tax if such amount is shown separately on the sale invoice or tax invoice. (z) "registered dealer" means a dealer registered under section 17 or section 18; (aa) "registering authority" means the officer empowered under the rules framed under this Act to deal with issue, suspension, cancellation of registration certificate or any other matter related to registration under this Act and includes an assessing authority; (ab) "re-sale" means a sale by any person, of any goods in the same form and condition in which such goods were purchased by such person; (ac) "sale" with its grammatical variations and cognate expressions, means any transfer of property in goods (otherwise than by way of a mortgage, hypothecation, charge or pledge) by one person to another, for cash or for deferred payment or for any other valuable consideration and includes, (i) a transfer, otherwise than in pursuance of a contract of property in any goods for cash, deferred payment or other valuable consideration; (ii) a transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract; (iii) the delivery of goods on hire purchase or any other system of payment by installments; (iv) a transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration; (v) the supply of goods by an association or body of persons (whether incorporated or not) to a member thereof for cash, deferred payment or other valuable consideration; (vi) the supply, by way of or as part of any service or in any other manner whatsoever of goods, being food or any other article for human consumption or any drink (whether or not intoxicating) where such supply or service is for cash, deferred payment or other valuable consideration and such delivery, transfer or supply of any goods under sub -clause (i) to sub - clause (vi) above shall be deemed to be sale of those goods by the person making the delivery, transfer or supply and a purchase of those goods by the person to whom such delivery, transfer or supply is made. [The Uttar Pradesh Value Added Tax Act, 2008] 16 (ad) "sale price" means the amount payable to a dealer as consideration for the sale of any goods, less any sum allowed as cash discount according to the practice normally prevailing in the trade, but inclusive of any sum charged for anything done by the dealer in respect of goods at the time of or before the delivery of such goods, other than cost of outward freight or delivery or cost of installation in cases where such cost is separately charged; Explanation: (i) In a case in which any amount of any duty payable by a dealer is deferred for a period or in a case in which point of payment of any duty is shifted, amount of such duty shall be deemed part of the sale price; (ii) The price of packing material in which any goods are packed shall be deemed part of sale price of goods sold. (iii) Sale price of goods in relation to transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract, shall be determined after deducting the aggregate of actual amount incurred towards labour and services, amount of profit relating to supply of labour and services and such other amounts as may be prescribed from the total amount received or receivable in respect of such works contract; (iv) In respect of transfer of right to use goods, any goods for any purpose (whether or not for a specified period) sale price means the valuable consideration received or receivable in respect of such transfer of right to use goods but does not include any sum payable as a penalty or as compensation or damages for breach of contract; 1[(v) Tax charged or chargeable shall not form the part of the sale price; (vi) Cash or trade discount at the time of sale as evident from the invoice shall be excluded from the sale price but any ex post facto grant of discounts or incentives or rebates or rewards and the like shall not be excluded from the sale price;] (ae) “Schedule” means any of the Schedule appended to this Act; (af) "Settlement Commission" means the Commission constituted under section 62; 2[(ag) "tax" means a tax leviable under this Act, on the sale or purchase or both, as the case may be, of goods other than news paper; and shall include,- (i) composition money either at an agreed rate or in lump sum, as the case may be, payable, in lieu of actual amount of tax due on 3[turnover of sales or purchases or both, as the case may be] in accordance with provisions of section 6 or section 6A; (ii) amount of reverse input tax credit;] —————————————————————————————————————————— 1. Ins. by sec. 2(c) of U.P. Act No. 11 of 2009. 2. Subs. by sec. 2(d) of U.P. Act No. 11 of 2009. 3. Subs. by sec. 2(c)(i) of U.P. Act No. 23 of 2014. [The Uttar Pradesh Value Added Tax Act, 2008] 18 1 [(iii) the amount of additi onal tax leviable under section 3-A.] 2 [(iv) the amount of cess leviable under section 3-B] 3[(ah) "taxable dealer" means a dealer who is liable to pay tax under this Act; (ai) "taxable goods" means any goods except goods mentioned or described in column 2 of Schedule I; (aj) "tax invoice" means a bill or a cash memo issued in the prescribed form and manner by a registered selling dealer to a registered purchasing dealer or to a person or body referred to in clauses (ii), (iii, (iv) and (v) of sub -section (1) of section 22 in respect of sale of any goods except exempt goods and non -vat goods; (ak) “tax period” means period for which a dealer is liable to submit a tax return of turnover and tax under section 24 and where a dealer either commences or discontinues his business during any tax period, tax period includes part of such tax period during which business of the dealer has remained in existence; (al) "tax return" means any return of turnover and tax prescribed or required to be furnished under this Act or the rules made thereunder; (am) “taxable turnover of purchase ” means turnover obtained after deducting from the gross turnover of purchase such amounts as may be prescribed; (an) “taxable turnover of sale ” means turnover obtained after deducting from the gross turnover of sale such amounts as may be prescribed; (ao) "Tribunal" means the Tribunal constituted under section 57; (ap) "turnover of purchase" with its cognate expressions means the aggregate of the amounts of purchase prices paid or payable in respect of purchase of goods made by a dealer either directly or through another dealer, whether on his own account or on account of others, after deducting the amount, if any, refunded by the seller in respect of any goods returned to such seller within such period as may be prescribed; (aq) "turnover of sale" means the aggregate of amount of sale prices of goods, sold or supplied or distributed by way of sale by a dealer, either directly or through another, whether on his own account or on account of others; —————————————————————————————————————————— 1. Ins. by sec. 2 of U.P. Act No. 21 of 2009. 2. Ins. by sec. 2(c)(ii) of U.P. Act No. 23 of 2014. 3. Subs. by sec. 2(e) of U.P. Act No. 11 of 2009. [The Uttar Pradesh Value Added Tax Act, 2008] 20 (ar) "vehicle" means any kind of mode of transportation used for carriage of goods including motor vehicle constructed or adapted for the carriage of goods, or any other motor vehicle not so constructed or adapted when used for the carriage of goods solely or in addition to passengers including every wheeled conveyance, pull or push cart including animal drawn cart, animal, trailer, trolley, bicycle, tricycle, carrier and such other mode of transportation as may be specified in the notification issued by the State Government in this behalf; (as) "vessel" includes any container, ship, barge, boat, raft, timber, bamboo or floating materials propelled in any manner; 1 [(at) “Web Site” means World Wide Web of the Department of Commercial Taxes of Uttar Pradesh with such domain “up.nic.in” and with address “http://comtax.up.nic.in” or any other website notified by the State Government.] (au) "works contract" includes any agreement for carrying out, for cash, deferred payment or other valuable consideration, the building construction, manufacture, processing, fabrication, erection, installation, fitting out, improvement, modification, repair or commissioning of any movable or immovable property. CHAPTER – II Incidence, Levy and Rate of Tax 3. (1) Subject to the other provisions contained in this Act, every dealer shall be liable to pay tax under this Act, for each assessment year, on his taxable turnover of sale or purchase or both, as the case may be, of taxable goods, at such rates and at such point of sale or purchase as provided under section 4 or section 5: Provided that tax shall be levied on and charged from every dealer on such sales and purchases as are made on or after the date on which the dealer becomes liable for payment of tax in accordance with provisions of sub-section (3) or sub-section (5), as the case may be. (2) Where a dealer carries on business for part of any assessment year he shall, subject to the other provisions contained in this Act, be liable to pay tax on the taxable turnover of sale or purchase or both, as the case may be, of taxable goods, at such rates and at such point of sale or purchase as provided under section 4 or section 5, where such sales or purchases are affected during the period in which he is liable for payment of tax in accordance with the provisions of sub -section (3) or sub-section (5). (3) Dealers, of the class mentioned in column 2 against the serial no. mentioned in column 1, shall be liable to pay tax on sales or purchases or both, as the case may be, where such sales or purchases of goods are made by them on or after the date mentioned in column 3 against the same serial no. of the table below: —————————————————————————————————————————— 1. Subs. by sec. 2(f) of U.P. Act No. 11 of 2009. Incidence and levy of tax [The Uttar Pradesh Value Added Tax Act, 2008] 22 TABLE Serial No. Class of dealers Date (1) (2) (3) 1. (i) Dealers whose registration certificate, under this Act, is effective on January 1, 2008 January 1, 2008 (ii) Dealers whose registration certificate, issued under the Central Sales Tax Act, 1956, is valid on January 1, 2008 (iii) Dealers who hold any imported taxable goods in opening stock on January 1, 2008 (iv) Dealers who hold any taxable goods in opening stock on January 1, 2008 where such goods have been manufactured, processed or packed by using or consuming of any imported goods (v) Dealers who hold any taxable goods in opening stock on January 1, 2008 where such goods have been manufactured, processed or packed by using or consuming any goods purchased after furnishing to the selling dealer any form of declaration or certificate prescribed under the erstwhile Act or the rules framed there under. (vi) Dealers who hold any goods in opening stock on January 1, 2008 where such goods have been purchased after furnishing to the selling dealer any form of declaration or certificate prescribed under the erstwhile Act or the rules framed thereunder (vii) Dealers who, in the assessment year of commencement of this Act, have commenced exclusive business of purchase of any goods from within the State or sale of any goods within the State or both, as the case may be, on any date before January 1, 2008 and- (a) whose aggregate, of the turnover of such purchase and turnover of such sale, of all goods, as defined hereunder, during the assessment year of commencement of this Act, from first day of the business during such assessment year, has, on or before January 1, 2008, exceeded the taxable quantum as provided in sub-section (4); and [The Uttar Pradesh Value Added Tax Act, 2008] 24 (b) who have not made any change in the nature of their business before their aggregate of turnovers as stated in clause (a) has exceeded the taxable quantum as provided in sub-section (4) First date on which any taxable goods are found in the possession or custody 1(viii) (i) A railway contained contractor, an air cargo operator a courier service provides, who fails to disclose the name and complete address of consigner or consignee or if discloses such name or address of consigner or consignee is found bogus forged or not verifiable or the owner or person in -charge of a vehicle who obtained authorisation for transit of goods from the officer in-charge of entry check post but failed or deliver the same to the officer in -charge of the exit check point. (ii) an owner or person in -charge of a godown or cold storage or ware house other than a transporter except those covered under clause (1) who fails to disclose the name and address of the owner of any taxable goods stored in such godown, cold storage or warehouse other than transporter except those covered under clause (1) or if discloses such name and address of owner of taxable goods is found bogus, forged or not variable.] (ix) Dealers who, in the year of commencement of this Act, have, before January 1, 2008,- (a) made an inter -state sale of any taxable goods; or (b) made a sale in the course of the export of the goods out of the territory of India; or (c) consigned any taxable goods outside the State except by reason of a sale and such goods are delivered in the other State without a sale; or (d) brought or received any taxable goods from any place outside the State; 2. Dealers, who with or without any other kind of business, import any taxable goods on or after January 1, 2008 Date on which a dealer receives taxable goods for the first time 3. Dealers who obtain registration certificate under the Central Sales tax Act, 1956 on or after January 1, 2008 Date from which registration certificate is effective —————————————————————————————————————————— 1. Subs. by sec. 3 of U.P. Act No. 11 of 2009. [The Uttar Pradesh Value Added Tax Act, 2008] 26 4. Dealers, who, with or without any other kind of business, make sale of any taxable goods in the course of inter -State trade or commerce on or after January 1, 2008 Date on which a dealer makes first sale of any taxable goods in the course of inter-State trade or commerce 5. Dealers, who, with or without any other kind of business, on or after January 1, 2008, make a sale, in the course of export of the goods out of the territory of India, of any taxable goods or make such sale of any exempt goods where in manufacture, processing or packing of such exempt goods any taxable goods have been used, consumed or utilized Date on which a dealer makes first sale of the goods in the course of export of the goods 6. Dealers, who, with or without any other kind of business, consign any taxable goods on or after January 1, 2008 at any place outside the State except by reason of a sale and such goods are delivered in the other State without a sale Date on which a dealer for the first time consigns any taxable goods outside the State 7. Dealers who have been carrying on exclusive business of purchase of any goods from within the State or sale of any goods within the State or both, as the case may be, of any goods from a date prior to January 1, 2008 or dealers who commence such business on or after January 1, 2008 and- (i) whose aggregate, of the turnover of such purchase and turnover of such sale, of all goods, as defined hereunder, in any assessment year including assessment year of the commencement of this Act, from first day of business during such assessment year, exceeds the taxable quantum as provided in sub-section (4) of this section on any date after January 1, 2008; and (ii) who do not make any change in the nature of their business before their aggregate of the turnovers as stated in clause (a) exceeds the taxable quantum as provided in sub-section (4) of this section Date on which aggregate of the turnovers of purchase from within the State and turnover of sale within the State or both, as the case may be, of all goods of a dealer, as defined hereunder, for the first time in any assessment year exceeds the taxable quantum 8 1[(i) A railway container contractor, an air cargo operator, a courier service provider, who fails to disclose the name and complete address of consigner or consignee First date on which any taxable goods are found in the possession or custody —————————————————————————————————————————— 1. Subs. by sec. 3 of U.P. Act No. 23 of 2014. [The Uttar Pradesh Value Added Tax Act, 2008] 28 or if discloses such name or address of consigner or consignee is found bogus, forged or not verifiable; or the owner or person in-charge of a vehicle who obtained authorization for transit of goods from the officer incharge of entry check post but failed to deliver the same to the officer in - charge of the exit check post or fails to carry such documents as provided under section 52 and follow such procedure as prescribed.] 1[(ii) an owner or person in -charge, of a go-down or cold storage or warehouse other than a transporter except those covered under clause (i) who fails to disclose the name and address of the owner of any taxable goods stored in such godown, cold storage or warehouse other than transporter except those covered under clause (i) or if discloses such name and address of owner of taxable goods is found bogus, forged or not verifiable, ] 9. Dealers who do not fall in any of the classes mentioned against serial no. 1 to 8 above and who obtain registration certificate voluntarily under section 18. Date from which registration certificate is effective Provided that a dealer who exclusively deals in purchase or sale, or both, as the case may be, of exempt goods, shall not be liable to pay tax under this Act. Explanation (1) - For the purposes of this sub -section and 2[sub-section (4)] the expression "aggregate of turnover of purchase from within the State and turnover of sale within the State or both, as the case may be, of all goods” shall mean the aggregate of the turnover of- (a) purchase of all taxable goods where such purchases are made by the dealer from within the State from persons other than registered dealers; and (b) sale of all goods except goods included in clause (a) where such sales are made by the dealer within the State. —————————————————————————————————————————— 1. Ins. by sec. 3(a) of U.P. Act No. 11 of 2009. 2. Subs. by sec. 3(b) of U.P. Act No. 23 of 2014. [The Uttar Pradesh Value Added Tax Act, 2008] 30 Explanation (2) - Where a dealer falls in more than one category, mentioned in column 2 of the table given above, then he shall be liable for payment of tax with effect from the earliest date of all dates mentioned in column 3 of the table referred to above. (4) Taxable quantum referred to in sub -section (3) shall be five lakh rupees. 1[Provided that where a dealer carries on business during part of an assessment year, taxable quantum shall be partial amount of five lakh rupees which shall be computed on pro rata basis and for this purpose part of the month shall be counted as a full month.] (5) Every dealer who has once become liable for payment of tax shall continue to be so liable till the date on which he discontinues his business: (6) For the purposes of this Act, following shall be determined in the prescribed manner:- (a) Turnover of sale of goods- (i) involved in the execution of works contract in which property in goods is transferred; or (ii) in cases of transfer of right to use any goods; (b) Taxable turnover of sale; and (c) Taxable turnover of purchase. (7) Where in respect of transfer of property in goods involved in the execution of a works contact, the contractor does not maintain proper accounts or the accounts maintained by him are not found by the assessing authority to be worthy of credence and the amount actually incurred towards charges for labour and other services and profit relating to supply of labour and services are not ascertainable, for the purpose of determining turnover of sale of goods under sub -clause (i) of clause (a) of sub -section (6) such charges for labour and other services and such profits, may be determined on the basis of deduction of such percentage of the value of works contract as may be prescribed and different percentages may be prescribed for different types of works contract. (8) Amount of tax, for which a dealer is liable for payment under any provision of this Act, shall be paid in the prescribed manner. (9) Notwithstanding anything to the contrary in this Act, where any goods are sold or purchased together with any packing material, sale or purchase of packing material shall, notwithstanding the fact that contracts of sale or purchase of such goods and such packing material have been made separately or price of sale or purchase, as the case may be, of the goods and the packing material has been shown separately,- —————————————————————————————————————————— 1. Ins. by sec. 3(b) of U.P. Act No. 11 of 2009. [The Uttar Pradesh Value Added Tax Act, 2008] 32 (a) be liable to tax under this Act at the rate applicable to sale or purchase of the goods sold or purchased together with such packing material; (b) not be liable to any tax under this Act if the sale or purchase of such goods is exempt from tax at the hands of the dealer. (10) Where tax is payable, and has been so paid by a commission agent on any turnover of sale or turnover of purchase or both, as the case may be, of any goods on behalf of his principal, the principal shall not be liable to pay tax in respect of such turnover. Explanation: For the purposes of this Act, the dissolution of a firm or association of persons or partition of a Hindu Undivided Family or transfer by a dealer of his business shall be deemed to be cessation or discontinuance of business. 1[(11) Subject to such conditions as may be prescribed, the State Government may permit any power project industrial unit engaged in generation, transmission and distribution of electrical energy, having aggregate capital investment of Rs.1000 crore or more to own the tax liabilities of a dealer of such sales as are made to that unit.] 2[3-A (1) Notwithstanding anything to the contrary contained in any other provision of the Act but subject to the provisions of sub - section (2), every dealer liable to pay tax under the Act shall be liable to pay in addition to the tax payable under any other provision of this Act, an additional tax on the taxable turnover of sale or purchase of goods or both, at such rate not exceeding five percent, as may be specified by the State Government by notification in the gazette. Different rate may be specified in respect of different goods or class of goods. (2) No addition al tax under sub -section (1) shall be levied and paid on ; (a) the turnover of sale or purchase or both, as the case may be, of goods specified in column 2 of the Schedule I and schedule III ;] (b) 3[* * *] (c) such sale or purchase, or sale or purchase of such goods by such class of dealers, as may be specified in the notification issued by the State Government under clause(c) of section7. (3) the amount paid under sub -section (1) shall be eligible for input tax credit in accordance with the provisions of the section 13. (4) Any dealer who avails the facility of composition of tax under section 6 shall also be eligible for availing the facility of composition with respect of additional tax. (5) 4[* * *] —————————————————————————————————————————— 1. Ins. by sec. 3(c) of U.P. Act No. 11 of 2009. 2. Ins. by sec. 3 of U.P. Act No. 21 of 2009. 3. Omit. by sec. 4(a) of U.P. Act No. 23 of 2014. 4. Omit. by sec. 4(b) of U.P. Act No. 23 of 2014. Levy on Additional Tax [The Uttar Pradesh Value Added Tax Act, 2008] 34 Levy of Cess 1 [3-B (1) Notwithstanding anything to the contrary contained in any other p rovision of this Act but subjec t to the provisions of sub - section (2), every dealer liable to pay tax under this Act shall also be liable to pay in addition to the tax payable under any other provision of this Act, a cess on sale of petrol or diesel or both , at such rate not exceeding five rupees per litre and at such point of sale, as may be specified by the State Government by notification in the Gazette. (2) Cess under sub -section (1) shall be levied and paid only for such purposes as may be notified by the State Government and in the manner specified in such notification." Levy of tax on turnover of sale 4. (1) The tax, payable on sale of goods under this Act, shall be levied and paid on the taxable turnover of sale of – (a) goods named or described in column 2 of the Schedule II, at every point of sale and at the rate of four percent; (b) goods named or described in column 2 of the Schedule III at every point of sale and at the rate of one percent; (c) goods named or described in column 2 of the Schedule IV at the point of sale mentioned in column 3 and at the rate of tax mentioned in column 4 of the Schedule against such goods; (d) goods named or described in column 2 of the Schedule V at every point of sale and at the rate of twelve and half percent : Provided that in respect of goods mentioned in column 2 of Schedule IV, the State Government may, by notification, declare different rates of tax, not exceeding fifty percent, in respect of different goods or class of goods. 2[* * *] (2) In respect of any entry of any Schedule, explanation or clarification, if any, given in footnotes of such Schedule, shall be deemed to be a part of such entry of such Schedule. (3) Where a dealer, selling any goods, 3[is not entitled to realize or has not realized if entitled] amount of tax, payable by him on the turnover of sale of such goods, separately on tax invoice, sale invoice, cash memo or bill from the purchaser of the goods, amount of tax payable by him on the turnover of such sale shall be computed using the formula- Amount of tax payable = (4) The State Government may, by notification in the Gazette, amend any entry of any Schedule, add any new entry in any of the Schedule and in the like manner omit any entry of any Schedule. —————————————————————————————————————————— 1. Ins. by sec. 5 of U.P. Act No. 23 of 2014. 2. Omit. by sec. 6 of U.P. Act No. 23 of 2014. 3. Subs. by sec. 4 of U.P. Act No. 11 of 2009. Rate of tax X aggregate of sale prices 100 + Rate of tax [The Uttar Pradesh Value Added Tax Act, 2008] 36 (5) Every notification made under this section shall, as soon as may be after it is made, be laid before each House of the State Legislature, while it is in session, for a total period of not less than fourteen days, extending in its one session or more than one successive sessions, and shall, unless some later date is appointed take effect from the date of its publication in Gazette subject to such modifications or annulments as the two Houses of the Legislature may during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder except that any imposition, assessment, levy or collection of tax or penalty shall be subject to the said modification or annulment. Levy of tax on turnover of purchase 5. (1) Every dealer, who, in the course of business, makes purchase of 1[any taxable] - (i) 2[goods other than] non-vat goods from a person other than a registered dealer; or (ii) non-vat goods, the earlier sale or purchase of which has not suffered levy of tax either under the provisions of the erstwhile Act or under the provisions of this Act, 3[shall be liable to pay tax levied on] the turnover of purchase of such taxable goods except non -vat goods or turnover of purchase of non-vat goods or both, as the case may be. (2) Tax on the turnover of purchase of taxable goods referred to in clause (i) or clause (ii) of sub -section (1) shall be levied at the same rate at which turnover of sale of such goods is liable to tax in accordance with the provisions of section 4. Composition of tax liability 4[6. (1) Notwithstanding anything to the contrary contained in any other provision of this Act, but subject to other provisions of this section and the directions of the State Government, the assessing authority may agree to accept a composition money either in lump sum or at an agreed rate on his turnover of sale or purchase or both as the case may be, in lieu of tax that may be payable under this Act by a dealer in respect of such goods or class of goods and for such period as may be agreed upon: Provided that in the case of a dealer not being a dealer executing works contract, who carries on exclusive business of re -sale of goods within the State after their purchase from a registered dealer within the State and whose turnover of sale of such goods, for any assessment year, does not exceed fifty lakh rupees or his turnover, for the assessment year preceding that assessment year, has not exceeded fifty lakh rupees, the State Government may notify a rate percent on sale of such goods. Different rates may be notified for different goods: Provided further that any change in the rate of tax which may come into force after the date of such agreement shall have the effect of making a proportionate change in the lump sum or the rate agreed upon in relation to that part of the period of assessment during which the changed rate remains in force. —————————————————————————————————————————— 1. Subs. by sec. 5(a) of U.P. Act No. 11
Excerpt shown. Open the full act in Lexace.