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State of Odisha - Section

Section 1957 in The Central Sales Tax (Orissa) Rules, 1957

1957. to the best of my judgement without further reference to

you.|-| 08.| Particulars of Accounts and Documents required :-|-|| 1.||-|| 2.||-|| 3.||}Assistant Commissioner of Sales Tax/Sales Tax Officer...............Range/............Circle.Form VRegister of Declaration Forms maintained under Rule 6 of the Central Sales Tax (Orissa) Rules, 1957
Date of receipt Authority from whom received Book No. Serial No..... From....... to....... Date of issue Book No. Serial No. Name and address of seller to whom issued
1 2 3 4 5 6 7 8
               
Number and date of order in respect of whichissued Description of goods in respect of which issued Value of the goods Seller's cash memo, challan No. in reference towhich issued Number and date of railway receipt or othercarriers challan for the goods Surrendered to Sales Tax Authority Remarks
9 10 11 12 13 14 15
             
Form V-ARegister of E.I. Certificate Form maintained under Rule 6-B of the Central Sales Tax (Orissa) Rules, 1957
Date of receipt Authority from whom received Book No. Serial No..... From....... to....... Date of issue Book No. Serial No. Name and address of purchaser to whom issued
1 2 3 4 5 6 7 8
               
Number and date of order in respect of whichissued Description of goods in respect of which issued Value of the goods Seller's cash memo, challan No. in reference towhich issued Number and date of railway receipt or othercarriers challan for the goods Surrendered to Sales Tax Authority Remarks
9 10 11 12 13 14 15
             
Form V-BRegister of E-II Certificate Form maintained under Rule 6-B of the Central Sales Tax (Orissa) Rules, 1957
Date of receipt Authority from whom received Book No. Serial No..... From....... to....... Date of issue Book No. Serial No. Name and address of purchaser to whom issued
1 2 3 4 5 6 7 8
               
Number and date of order in respect of whichissued Description of goods in respect of which issued Value of the goods Seller's cash memo, challan No. in reference towhich issued Number and date of railway receipt or othercarriers challan for the goods Surrendered to Sales Tax Authority Remarks
9 10 11 12 13 14 15
             
[Form V-C] [Inserted vide O.G.E. No. 1892/Dated 6.12.1974.]Register of 'F' Certificate Form maintained under Rule 6-C of the Central Sales Tax (Orissa) Rules, 1957
Date of receipt Authority from whom received Book No. Serial No..... From....... to....... Date of issue Book No. Serial No. Name and address of purchaser to whom issued
1 2 3 4 5 6 7 8
               
Number and date of order in respect of whichissued Description of goods in respect of which issued Value of the goods Seller's cash memo, challan No. in reference towhich issued Number and date of railway receipt or othercarriers challan for the goods Surrendered to Sales Tax Authority Remarks
9 10 11 12 13 14 15
             
[Form-VI] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.]Order of Assessment[See Rule 15 of the Central Sales Tax (Orissa) Rules, 1957]
01. Office Address {|
Date Month Year
     
|-||
 
|-| 02.| TIN|
                   
|-| 03.| Dealer/Dealer's authorized representative appeared with booksof accounts.|
Yes   No
     
|-|| [Please put "√"mark in appropriate box]|-| 04.| Name & Address of the dealer.|
 
|-| 05.| Period(s) covered under this order-||-||
  Date Month Year   Date Month Year
From       To      
|-| 06.| Assessment under rule ............for Central Sales Tax
(Orissa)Rules, 1957.
|-|| (Strike out whichever is not applicable)|-| 07.| GTO declared|
 
|-| 08.| Net Taxable Turnover declared|
 
|-| 09.| GTO determined|
 
|-| 10.| Net taxable turnover determined|
 
|-| 11.| Tax assessed|
 
|-| 12.| Interest levied|
 
|-| 13.| Penalty imposed|
 
|-| 14.| Total of amount of tax, interest and penalty due.|
 
|-| 15.| Tax paid|
 
|-| 16.| (i) Amount of interest paid|
 
|-|| (ii) Amount of penalty paid|
 
|-| 17.| (i) Balance Tax due|
 
|-|| (ii) Balance Interest due|
 
|-|| (iii) Balance Penalty due|
 
|-|| (iv)|
 
|-| 18.| Total amount of Tax, interest and penalty due to be paid [Col.