Section 29(3) in Bihar Value Added Tax Rules, 2005
(3)(i)The person making such deduction under sub-section (1) of section 41 and responsible for depositing the same shall forward the crossed cheque or a crossed bank draft, drawn in favour of the concerned circle incharge, accompanied by separate Challans in Form CH-I in respect of each contractor by the 15th day of the following month. The person making the deduction shall also enclose a statement in Form RT-VI giving details about such deductions.Explanation. - The expression "concerned circle incharge" shall-(a)in a case where the contractor is registered, be the Circle Incharge of the circle within whose jurisdiction the concerned contractor is registered;(b)in a case where the contractor is not registered, be the circle incharge within whose jurisdiction the concerned works contract is being executed.Provided that no cheque or draft, as aforesaid, shall be accepted by the concerned Circle Incharge unless the same is accompanied by the statement in form RT-VI.(ii)Where the cheque or draft is on a bank other than a branch of the Reserve Bank of India or the State Bank of India or the bank specially authorised in this behalf, it shall also include an additional amount equal to the actual collection charges.(iii)Upon receipt of the cheque or draft specified in sub-clause (i) the concerned Circle Incharge shall deposit the same in the concerned Treasury or the Bank, as the case may be.(iv)After the deposit is made, the portions of the challan marked "Triplicate" and "Quadruplicate" shall be handed over to the contractor from whose bills the deduction has been made.
