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State of Madhya Pradesh - Section

Section 85 in M.P. Vat Rules, 2006

85. Repeal.

- The Madhya Pradesh Vanijyik Kar Niyam, 1995 are hereby repealed :Provided that such repeal shall not affect the previous operation of the said rules or anything done or any action taken thereunder.Form 2[See Rule 6 (1)]Notice under sub-section (1) of Section 6 of the Madhya Pradesh VAT Act, 2002To,Name...........................Address........................TIN....................(if any)A proceeding to determine the tax liability under sub-section (1) of Section 6 of the Madhya Pradesh VAT Act, 2002 had been instituted against you. You are hereby required to produce before me the documents and accounts relating to your business and reply, if any, and/or furnish me with the following information at ........................... (place) on......................(date)..........................(time) for the period from........................to..........................................................................................................................................................................................................................................................................................................................................................................................................Seal
(Signed)................................
Designation..........................Date......................................* Strike out whichever is not applicable.Form 2[See Rule 6 (2)]Order determining liability to pay tax under the Madhya Pradesh VAT Act, 2002
Date of Order .......................................................................
Name and address of Dealer .......................................................................
TIN (if any) .......................................................................
Date from which liable to pay tax under the Madhya Pradesh VATAct, 2002 .......................................................................
Your liability to pay tax under the Madhya Pradesh VAT Act, 2002, has been determined from the aforesaid date for the reasons given below :-ReasonsOffice Seal[.................................(designation)] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.]Circle......................Form 3[See Rule 7]DeclarationI............................. a dealer holding TIN ..........................under the Madhya Pradesh VAT Act, 2002, hereby declare that I have paid the tax payable by me under Section 9 in respect of the goods, particulars of which are given below, supplied by way of sale in the course of execution of a works contract for.......................(herein give particulars of the work) being executed by me in whole/*in part for and on behalf of (name of the contractor)............ (address) ...................................................(TIN).....................and received payment of Rs............................from the contractor.Particulars of goods supplied in the execution of the works contract.
S. No. Description of goods Total value of goods Total tax payable on turnover mentioned in column(3)
(1) (2) (3) (4)
       
Total      
Input tax rebate claimed, if any Net tax payable Amount of tax deposited with challan No. &date
(5) (6) (7)
     
Total    
Place........................Date..........................Signature of the sub contractorFor office Use onlyApplication received onTIN 23[Form 3-A [Inserted by Notification No. F-A-5-7-06-1-V (24), dated 14-6-2007.]Declaration[See Rule 7]DeclarationI,.......................................a dealer holding TIN.....................under the Madhya Pradesh VAT Act, 2002, hereby declare that I have opted for composition under Section 11-A of the Madhya Pradesh VAT Act, 2002 in respect of the works contract No...................... dated.......................... for Rs...................... (in figures) ................... (in words) and have been granted permission vide order No.....................dated.................by the Substituted by [.....................(designation)]..................... (Circle). The words contract is being executed in whole/*in part for and on behalf of me by ..................(name of the sub contractor)......................................(address)..................................(TIN..............................Place..................Date....................Signature of the Contractor*Strike out whichever is not applicable.][Form 3-B] [Inserted by Notification No. F-A-3-19-2009-1-V (60), dated 18-5-2010.][See Rule 7-A(1)]Application for grant of a certificate of recognition under Section 10-A of the Madhya Pradesh VAT Act, 2002To,The.......................(Designation)...........................................CircleI/* We......................................................../Proprietor/* Manager/Partner/Director of the business known as ........................................being a registered dealer holding PIN................................,... under the Madhya Pradesh VAT Act, 2002 whereof the only/*Principal place of business is situated at ......................... town/*Village ......................... Tehsil.........................District ......................... Municipal Ward No.................... (for Municipal areas only), do hereby apply for grant of a certificate of recognition under Section 10-A of the Madhya Pradesh VAT Act, 2002.