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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(6)(d) in The M.P. Vanijyik Kar Niyam, 1995

(d)
(i)The liability of the principal to pay tax and his claim for set-off or refund shall be determined on the basis of the declaration in Form 30 and Form 31. In particular the particulars mentioned in the declaration of the adatiya Ln Form 31 shall be accepted in its entity and tax and penalty shall be levied in accordance with the particulars given in such declaration. No other evidence shall be insisted upon.
(ii)The adatiya who sells such goods shall obtain all declarations in his name in support of the claim that the sale price of such goods is taxable at a reduced or concessional rate. If it is found in the course of assessment of the adatiya that the tax payable by the principal is less than the tax payable according to particulars given in the declaration in Form 31 furnished to him by the adatiya, the benefit of the refund shall accrue to the adatiya. Likewise, if it is found that additional tax is payable on such sale, such additional tax and any penalty thereon, that may be imposed shall be payable by the adatiya. The liability of the principal shall be limited to the tax payable in accordance with the particulars furnished in the declaration in Form 31 received by him from the adatiya, even if such particulars are modified subsequently in any proceedings relating to the transactions of such goods effected by the adatiya.
(iii)The adatiya selling any tax paid, taxable or manufactured goods on behalf of his principal may obtain one declaration in respect of the sale of such goods belonging to one principal or more than one principal.