Section 16(2) in Haryana Value Added Tax Rules, 2003
(2)Every dealer of the description specified in column 2 of entry against serial No. 3 in Table in sub-rule (1) shall in addition furnish an annual return for the last preceding year in Form VAT-R2 on or before 31st October next. The annual return shall be accompanied with (i) a copy of final accounts including balance sheet as at the end of the year, profit and loss cum trading/manufacturing account for the year and (ii) a statement reconciling the difference, if any, between such accounts and the turnover reported in the annual return verified in the following manner -"I/We, ___________________ son of S/Shri ________________ hereby declare that the above statement of accounts for the year ended at 31st March, _____ in respect of M/s _________________________________ is true and correct and is based on the regular books of account maintained for the year and nothing has been concealed therein.Signature of dealer with statusDate: _____________Place: ________________"
