Section 22(2) in Haryana Value Added Tax Rules, 2003
(2)Where the person returning the goods is not a dealer or is a dealer in other State who did not issue a DDN in respect of the goods returned by him, the dealer who sold the goods and to whom these were returned, may issue a credit note in respect of them and deduct their value from his gross turnover, provided that he shall, when so required by the assessing authority, furnish evidence of, the receipt of the goods back by him and, the corresponding credit of the value of the goods to the account of, and payment to, the purchaser.
