Charge of commodities transaction tax
4[Charge of commodities transaction tax.
117. On and from the 1st day of April, 2018, there shall be charged a commodities transaction tax in respect of taxable commodities transaction specified in column (2) of the Table below, at the rate specified in the corresponding entry in column (3) of the said Table, on the value of such transaction and such tax shall be payable by the purchaser or the seller, as the case may be, as specified in the corresponding entry in column (4) of the said Table:
5[TABLE
| Sl. No. | Taxable commodities transaction | Rate | Payable by | |
| (1) | (2) | (3) | (4) | |
| 1. | Sale of commodity derivative | 0.01 per cent | Seller | |
| 2. | Sale of commodity derivatives based on prices or indices of prices of commodity derivatives | 0.01 per cent | Seller | |
| 3. | Sale of option on commodity derivative | 0.05 per cent | Seller | |
| 4. | Sale of option in goods | 0.05 per cent | Seller | |
| 5. | Sale of option on commodity derivative, where option is exercised | 0.0001 per cent | Purchaser | |
| 6. | Sale of option in goods, where option is exercised resulting in actual delivery of goods | 0.0001 per cent | Purchaser | |
| 7. | Sale of option in goods, where option is exercised resulting in a settlement otherwise than by the actual delivery of goods | 0.125 per cent | Purchaser | ] |