Section 23(4) in Uttarakhand Value Added Tax Rules, 2005
(4)Before furnishing a declaration form to the selling dealer, the purchasing dealer or one of the persons mentioned in sub-rule (1) of Rule 7 shall fill in all the required particulars and shall sign it. Thereafter the counterfoil of the form shall be retained by the purchasing dealer and the other two portions marked "Original" and "Duplicate" shall be made over by him to the selling dealer:[Provided that no single form shall cover the transactions of purchase or sale, of more than one assessment year and of value more than rupees five lakhs.] [Substituted vide Notification No. 324 /XXVII(8)/2008, dated 14-5-2008.][Provided further that a single form may cover transactions of more than Rs. 5 Lakhs in one Assessment Year, if -(a)purchasing dealer submits dealer-wise list of total purchases with his application,(b)the Assessing Officer is satisfied that the dealer has submitted all the returns and has submitted the proof of deposit of tax due, and(c)while issuing the form the Assessing Officer shall mark the relevant Assessment Year, name of the seller and amount covered with red ink on the form.]
