Section 15(7) in Haryana Value Added Tax Rules, 2003
(7)In the case of a dealer referred to in sub-rule (1) or (2), -(a)all applications, including application for the grant of certificate shall be made, and all returns of turnover, which shall include the turnover of all such places of business, shall be submitted, by the person in charge of the head office; and(b)all notices and orders, required or permitted by the Act or these rules to be issued to or served on any dealer shall be issued to and served on the person in charge of the head office.
