(1)A registered dealer shall furnish a statement in Form 66 in respect of goods, specified in Schedule-II held in opening stock by him on the date of commencement of the Act and such statement shall be furnished by him to the appropriate Commercial Tax Officer within [on or before 30th June, 2006] [Substituted by Notification No. F-A-5-7-2006-1-V (40), dated 14-6-2006.]:[Provided that the statement in Form 66 can be furnished on or before 10th August, 2006 with a late fee of Rs. 1000/-.] [Inserted by Notification No. F-A-3-4-2006-1-V (55), dated 27-7-2006.]
