The Central Sales Tax Act, 1956

²[8A. Determination of turnover.-

(1) In determining the turnover of a dealer for the purposes of this Act, the following deductions shall be made from the aggregate of the sale prices, namely:-

(a) the amount arrived at by applying the following formula- rate of tax x aggregate of sale prices	:
100 plus rate of tax

Provided that no deduction on the basis of the above formula shall be made if the amount by way of tax collected by a registered dealer, in accordance with the provisions of this Act, has been otherwise deducted from the aggregate of sale prices.

Explanation.- Where the turnover of a dealer is taxable at different rates, the aforesaid formula shall be applied separately in respect of each part of the turnover liable to a different rates of tax;

(b) the sale price of all goods returned to the dealer by the purchasers of such goods,-

(i) within a period of three months from the date of delivery of the goods, in the case of goods returned before the 14th day of May, 1966;

(ii) within a period of six months from the date of delivery of the goods, in the case of goods returned on or after the 14th day of may, 1966:

Provided that satisfactory evidence of such return of goods and of refund or adjustment in accounts of the sale price thereof is produced before the authority competent to assess or, as the case may be, re-assess the tax payable by the dealer under this Act; and

(c) such other deductions as the Central Government may, having regard to the prevalent market conditions, facility of trade and interests of consumers, prescribe.

(2) Save as otherwise provided in sub-section (1), in determining the turn over of a dealer for the purposes of this Act, no deduction shall be made from the aggregate of the sale prices.]

1. Subs. by Act 23 of 2004, s. 118, for certain words (w.e.f. 10-9-2004).

2. Ins. by Act 28 of 1969, s. 5 (retrospectively).

3. Subs. by Act 31 of 1958, s. 6, for the original section 9 (w.e.f. 1-10-1958).

4. Subs. by Act 28 of 1969, s. 6, for section 9 (retrospectively).

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