Section 6 in The Punjab Forward Contracts Tax Rules, 1951
6.
(1)Every registered dealer shall furnish a monthly return in form F.C. V. showing his turnover during the return period, within 7 days from the close of the month to which the return pertains.(2)All returns shall be signed by the registered dealer or his agent and they shall be sent to the appropriate Assessing Authority, together with the treasury or bank receipt in proof of payment of the tax due.Assessment of Tax and Imposition of Penalty
