Section 19(4) in The M.P. Vanijyik Kar Niyam, 1995
(4)(a)Every registered dealer required to furnish returns under clause (a) of sub-rule (1) shall along with the statement in Form 20 to be furnished under sub-rule (5), furnish-(i)list of sales of raw material and/or incidental goods against declaration in Forms 32, 33 and 34;(ii)list of sales of goods referred to in sub-rule (iii) of clause (w) of Section 2 against a declaration in Form 26;(iii)list in Form 14 showing purchases made on declaration in Forms 26, 27, 32, 33 and 34;(iv)list of sales on declaration in Form 27 of goods specified in Part II of Schedule II other than those referred to in sub-clause (iii) of clause (w) of Section 2;(v)list showing the names of persons from whom certificates under Rule 35 have been obtained;(vi)statement in Form 15 showing the dispatches of tax paid goods by a principal to an adatiya for sale in his adat;(vii)statement in Form 16 showing receipts from a principal of tax paid goods by an adatiya for sale in his adat;(viii)statement in Form 17 by a principal showing the dispatch of taxable goods manufactured out of tax paid raw material or by using tax paid incidental goods to an adatiya for sale in respect of which the principal is liable to pay tax;(ix)statement in Form 18 by an adatiya showing the receipts from the principal of taxable goods manufactured out of tax paid raw material or by using tax paid incidental goods in respect of which the principal is liable to pay tax.(b)the list and/or statement required to be furnished by the dealer under clause (a) shall be for the period to which the statement in Form 20 relates.(c)the statement in Form 19 of the goods imported from outside the State of Madhya Pradesh shall be furnished along with the quarterly return.
