Section 49 in Arunachal Pradesh Goods Tax Act, 2005
49. Records and accounts.
(1)Every-(a)dealer;(b)person on whom a notice has been served to furnish returns under section 29;(c)transporter; and(d)operator of a warehouse; shall prepare and retain sufficient records to allow the Commissioner to readily ascertain the amount of tax due under this Act, and to explain all transactions, events and other acts engaged in by the person that are relevant for any purpose of this Act.(2)Not with standing the generality of sub-section(a)every dealer shall preserve a copy of all tax invoices issued by him;(b)every dealer shall preserve the original of all tax invoices received by him; and(c)every person who has paid an amount of tax, interest, penalty or other amount owed under this Act, shall preserve a copy of the challan evidencing the making of the payment.(3)The Commissioner may prescribe the manner and form in which accounts and records are to be prepared.(4)If the Commissioner considers that such records are not sufficiently clear and intelligible to enable him to make a proper check of the obligations required of the person under this Act, he may require such person by notice in writing to keep such accounts (including records of purchase and sales) as may be specified therein.(5)The Commissioner may, by notification in the official Gazette, direct any class of dealers, transporters or operators of warehouses to keep such accounts (including records of purchases and sales) as may be specified in the notification.(6)Every person required to prepare or preserve records and accounts shall retain the required records and accounts for at least five years after the conclusion of the events or transactions which they record.
