3AA. Retail tax.-

(1)  Subject to the provisions of this section, and such conditions and procedures regarding the mode, manner and time of payment, and from such date as may be specified by the Federal Government, there shall be charged levied and paid retail tax at the rate specified in section 3, by a retailer who is making taxable supplies in the course or furtherance of any taxable activity carried by him.

(2)  Subject to such modifications as the Board may specify, all provisions of this Act shall apply to the charge, levy, deduction of input tax, payment, collection and enforcement of the retail tax, as if it were sales tax under section 3.

(3)  The application for registration as tax payer of retail tax shall be made to the Collector in such form and manner as may be specified by the Board.

(4)  Notwithstanding the provisions of sub-section (1), a retailer not liable to pay tax, shall, after voluntary registration under section 18, opt for paying sales tax under the section, subject to the condition that he shall not thereafter be entitled to be de-registered until the expiry of two years from the date of such registration.