CHAPTER-II
Incidence and Levy of Tax

4. Rate of tax

(1) The tax payable by a dealer under this Act shall be levied -

    (a) ¹[ in the case of taxable turnover in respect of the goods specified in the first schedule, at the rate of twelve paise per rupee].

    (b) in the case of taxable turnover inrespect of the goods specified in the second schedule, at such rate not exceeding four paise in a rupee as          the ²[Lieutenant Governor] may, from time to time , by notification in the official Gazette, determine;

    (C) in the case of taxable turnover in respect of any food or drink served for consumption in a hotel or restaurant or part thereof, with which a
         cabaret floor show or similar entertainment is provided therein, at the rate of forty paise in a rupee;

    (d) ³[ (cc) in the case of taxable turnover in respect of the goods specified in the forth schedule, at the rate of twenty paise in a rupee.]

        (CCC)⁴[***]

    (i) in the case of taxable turnover of any other goods , at the rate of ⁵[eight paise] in a rupee;

        PROVIDED that the ⁶[Lieutenant Governor] may ⁷[***] by notification in the Official Gazette, add to or omit from, or otherwise amend, the
        First Schedule, the Second Schedule or the Forth Schedule , either retrospectively or prospectively, and there upon the First Schedule, the
        Second Schedule ⁸[ or the case may be the Forth Schedule], shall be deemed to be amended accordingly:

        PROVIDED FURTHER that no such amendment shall be made retrospectively if it would have the effect of prejudicially affecting the interest of
        any dealer:

        PROVIDED ALSO that in respect of any goods or class of goods the ⁹[Lieutenant Governor] is of opinion that it is expedient in the interest of
        the general public so to do, he may ¹⁰[***] by notification in the Official Gazette, direct that the tax in respect of taxable turnover of such
        goods or class of goods shall, subject to such conditions may be specified, be levied at such modified rate not exceeding the rate applicable
        under this section , as may be specified in the notification.

(2) For the purposes of this Act, "taxable turnover" means that part of a dealer's turnover during the prescribed period in any year which remains
     after deducting there from :-

     (i) sale of goods, the point of sale at which such goods shall be taxable is specified by the ¹¹[Lieutenant Governor] under section 5 and in
         respect of which due tax is shown to the satisfaction of the commissioner to have been paid;

    (ii) sale of goods declared tax-free under section 7;

    (iii) sale of goods not liable to tax under section 8;

   (iv) sale of goods which are proved to the satisfaction of the commissioner to have been purchased within a period of twelve months prior to the         date of registration of the dealer and subjected to tax under the Bengal Finance (Sales Tax) Act,1941 (Bengal Act VI of 1941),as it wasthen
        in force, or under this Act;

   (v) sale of registered dealer -

       (A) of goods of the class or classes specified in the certificate of registration of such dealer,as being intended for use by him as raw materials             in manufacture in Delhi of any goods, other than specified in the Third Schedule or news papers, -

       (1) for sale by him inside Delhi; or

       (2) for sale by him in the course of inter-State trade or commerce being a sale occasioning, or effected by transfer of documents of title of
            such goods during the movement of such goods from Delhi; or

        (3) for sale by him in the course of export outside India being a sale occasioning the movements of such goods from Delhi, or a sale affected
            by transfer of documents of title to such goods effected during the movement of such goods from Delhi, to a place outside India and after
            the goods have crossed the customs frontiers of India; or

        (B) of goods of the class or classes specified in the certificate of the registration of such dealer as being intend for resale by him in Delhi, or
            for sale by him in the course of inter-state trade or commerce or in the course of export outside India in the manner specified in sub-item
            (2) or sub-item (3) (A), as the case may be; and

         (C) of containers or other materials, used for the packing of goods, of the class or classes specified in the certificate of registration of such
            dealer, other than goods specified in the Third Schedule, intended for sale or resale;

   (vi) such other sales as are exempt from payment of tax under section 66 or as may be prescribed :

        PROVIDED that no deduction in respect of any sale referred to in subclause (iv) shall be allowed unless the goods, in respect of which
        deduction is claimed, are proved to have been sold by the dealer within a period of twelve months from the date of his registration and the
        claim for such deduction is included in the return required to be furnished by the dealer in respect of the said sale:

            ¹² [PROVIDED FURTHER that no deduction in respect of any sale referred to in sub-clause(v) shall be allowed unless a true declaration duly
        filled and signed by the registered dealer to whom the goods are sold and containing the prescribed particulars in the prescribed form
        obtainable from the prescribed authority in the manner and subject to such condition as may be prescribed is furnished in the prescribed
        manner and within the prescribed time, by the dealer who sells the goods:]

          PROVIDED ALSO that where any goods are purchased by a registered dealer for any of the purposes mentioned in sub-clause (v), but are not
        so utilised by him, the price of the goods so purchased shall shall be allowed to be deducted from the turnover of the selling dealer but shall
        be included in the taxable turnover of the purchasing dealer; and

  (b) the tax collected by the dealer under this Act as such and shown separately in cash memoranda or bills, as the case may be.

1. Rate of tax on goods under the First Schedule have been varied by Notification No. F.4(44)/90-Fin.(G) (ii) dated 8th February, 1993, Notification No. 4(11)/94-Fin.(G)(I), dated 19th May     194, Notification No. F.4(11)/94-Fin.(G), dated 2nd June 194, Notification No. F.4(1)/(99)-Fin. (G)(ii). dated March 31, 1999, etc.

2. Subs. by Notification No. F.4/(120)/94 Fin.(G)/2137 to 2145 dated 2.3.1998; Delhi Act 1 of 198, for "Union Territory" (w.e.f. 2-3-1998).

3. Subs. by Delhi Sales Tax (Amendment) Avt, 2000 w.e.f. 6-1-2000 for "lottery tickets at the rate of twenty paise in the rupee" [Inserted by Delhi Sales Tax (Second Amendment) Act,     1994 w.e.f. 3-12-1994].

4. Omitted by Delhi Sales Tax (Amendment) Act, 2000, w.e.f. 6-1-2000 earlied read as "in the case of taxable turnover in respect of liquor (foreign and Indian made foreign liquor) at the     rate of fifteen paise in the rupee".

5. Subs. by No. F.4(52)/99-Fin(G)(viii)/1564 dt. 15.1.2000 w.e.f. 16-1-2000.

6. Subs. for "Central Government" by Delhi Act 1 of 1998, w.e.f. 2.3.1998.

7. Words "with the previous approval of the Central Government and" deleted by Delhi Act 1 of 1998 w.e.f. 2.3.1998.

8. Inserted by The Delhi Sales Tax (Amendment) Act, 2000, w.e.f. 6-1-2000.

9. Subs for "Administrator" by Delhi Act 1 of 1998, w.e.f. 2.3.1998.

10. Words "with the previous approval of the Central Government and" deleted by Delhi Act 1 od 1998, (w.e.f. 2.3.1998).

11. Subs. for "Administrator" by Delhi Act 1 of 1998, w.e.f. 2.3.1998.

12. Subs. by Delhi Sales Tax (Second Amendment) Act, 2000, dt. 19.2.2001 w.e.f. 19.2.2001 for "PROVIDED FURTHER that no deduction in respect of any sale referred to in sub-clause     (iv)shall be allowed unless a true declaration duly filled and signed by the registered dealer to whom the goods are sold containing the prescribed particulars in the particulars in the     prescribed form obtainable from obtainable from the prescribed authority is furnished in the prescribed manner and within the prescribed time, by the dealer who sells the goods."