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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008

(1)The manufacturer in Uttar Pradesh responsible for selling, supplying or otherwise dispatching the goods notified by the State Government, under sub-section (1) of section 12, to any person in Uttar Pradesh shall,-
(a)receive the amount of tax payable on the value of goods through a demand draft in the name of the concerned assessing authority and shall deposit the same into the Government Treasury on or before 20th day of the next succeeding month:
Provided that the tax so collected upto 20th of March for the tax period ending on 31st March, shall be deposited upto 25th of that month;
(b)submit to the assessing authority on or before 20th day of next succeeding month, a monthly return of such turnover in Form-E giving detailed information in the Annexure thereof, along with the treasury challan for proof of the deposit of the tax;
(c)issue a sale invoice (in case-vat goods and exempted goods) or tax invoice prescribed in sub-rules (2) and (3) of rule 44 of the Uttar Pradesh Value Added Tax Rules, 2008 to the dealer or the person, as the case may be, in which entry tax shall be shown separately;
(d)the tax invoice or sale invoice, as the case may be, issued by the manufacturer under the Uttar Pradesh Value Added Tax Act, 2008 or the Uttar Pradesh Value Added Tax Rules, 2008, shall be treated as sufficient proof of payment of tax due under the Act.
Form A(See sub-rule (1) of the Rule 3 of the Uttar Pradesh Tax on Entry of Goods into Local Areas Rules, 2008)Form giving information regarding registration under the Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007To,The Registering Authority,.................Circle.I,...................................(full name), son of..........................(full name) Proprietor/ Partner of the firm / Karta of Hindu Joint Family / Managing Director / Director authorised by the Board of Directors of the Limited Company / President or Secretary of the Society / Club or Association / Head of Office / Officer duly authorised by the Head of the Office of the.................................................... Department of the Central or State Government, Dealer / Principal Officer or Officer duly authorised by the Principal Officer of the authority or the Body carrying on the business under the name and style of Sarvashri..................................................... the Principal place of business whereof is situated at.............................................(complete address) within your jurisdiction, is registered under the Uttar Prades Value Added Tax Act, 2008 and my registration number is................ which is valid from...................................... Particulars of the goods liable to tax under the Act:
Purpose Name of Goods
1. For the purpose of consumption ............................................
2. For the purpose of use ............................................
3. For the purpose of sale ............................................
VerificationI do hereby declare that the particulars furnished in this application are correct and complete to the best of my knowledge and belief.
Place............................ Signature of applicant............................
Date.............................. Status in relation to the dealer...............
  Permanent address...............................
Form B Form B
[See sub-rule (3) of Rule 3 of the UttarPradesh Tax on Entry of Goods into Local Areas Rules, 2008] [See sub-rule (3) of Rule 3 of the UttarPradesh Tax on Entry of Goods into Local Areas Rules, 2008]
Counter foil Dealer’s copy
Registration No......................... Certificate of registration under Section 8
Name of dealer ......................... Registration No..........................
Principal place of business …… I, registering Authority of .............. circle, do herebyregister M/s ........ with effect from .....................
………………………………...........  
Branches The registration shall, remain in force till the date ofcloser of the business or the date of cancellation ofregistration, as the case may be.
(1) ................................  
(2) ................................ The Principal place of Business is situated at.................... and the business carried on under the nameand style of M/s.......
(3) ................................  
Date of application........................ There are the following branches:
Date of grant of certificate.............  
...................................................  
Signature of the registering 1. .............................................
Authority ......................................  
Name of the registering Authority 2. .............................................
.....................................................  
Circle ........................................... 3.................................................
...................................................  
  Date ..........................................
  Signature ...................................
  Seal ...........................................
  Name of the registering Authority
  .................................................
  Circle .........................................
  .................................................
Form C
(See sub-rule (1) of the Rule 4 of the UttarPradesh Tax on Entry of Goods into Local Areas Rules, 2008)
Return of Tax Period - monthly /quarterly
1 Assessment Year {|
                   
|-| 2 Tax Period ending on|
                   
|-| 3 Designation of Assessing Authority|
                   
|-| 4 Name of Circle / Sector|
                   
|-| 5 Name / address of the dealer / Firm|
                   
|-| 6 Taxpayer’s Identification Number [TIN]|
                   
|-| 7. Receipt of goods into local area & calculation of Tax|
                   
|}
    Receipt of goods into local area and details ofTax
Sl.No Name of of Goods From Ex. UP From OutsideLocal area but within UP From within Local area
      From manufacturers From others From manufacturers From others
    Value of goods as defined under clause(h) ofsub-section (1)of Section 2 [in Rs.] Value of goods [in Rs.] Value of goods as defined under clause(h) ofSection 2 [in Rs.] Value of goods [in Rs.] Value of goods as defined under clause(h) ofSection 2 [in Rs.]
1 2 3 4 5 6 7
             
Total            
Value of goods [in Rs.] Rate of tax Amount of Tax Rebate claimed, if any Tax paid to Manu facturer Tax paid in to treasury Balance
8 [3 +4+5+6 +7] 9 10 11 12 13 14 [10-[11+12+13]