Section 4A(1) in Punjab General Sales Tax Rules, 1949
(1)The security referred to in section 9 may be in the following forms namely :-(a)Omitted;(b)post office Saving Bank's pass book, the account being pledged to the Commissioner or any officer authorised by him in writing in this behalf;(c)bank guarantee from a scheduled Bank agreeing to pay to the State Government on demand the amount of security fixed under section 9;(d)personal bond with two solvent sureties for the amount of security fixed under section 9 acceptable to the Commissioner or any officer authorised by him in this behalf and to be executed in Form ST XXVIII on a non-judicial paper of the appropriate value.
