30. Particulars and supporting documents under section 33.
(1)Every registered dealer, other than a dealer who has been granted permission to pay lump sum tax under section 14, shall furnish,-(a)Form 201 alongwith the Forms 201A, 201B and 201C appended to Form 201.(b)the forms on the strength on which he has availed exemption from or concession of tax under any provision of the Act or the Central Act along with the annual return in Form 205.(c)Form 212 and Form 213 in case of a dealer dealing in the commodities mentioned in Schedule III to the Act.(2)Notice required to be given under clause (c) of sub-section (3) of section 33 shall be in Form 302 and such notice shall be served on such dealer not later than two year from the date of closure of the year in respect of which the tax is assessable.
