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State of Haryana - Section

Section 16 in Haryana Local Area Development Tax Rules, 2001

16. Repeal and Savings

- The Haryana Local Area Development Tax Rules, 2000, which are in force immediately before the commencement of these rules are hereby repealed :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form DT-1[See rule 3(1)]Application for the grant of a registration certificate as an importer under the Haryana Local Area Development Tax Act, 2000ToThe Assessing AuthorityCircleDistrictI, _______ son of _________ carrying on business whose particulars are given below, hereby apply for registration under Section 4 of the Haryana Local Area Development Tax Act, 2000.
1 Name and full postal address of the applicant (if there is atrade name, the trade name shall also be given).  
2 Name and address of the Manager of the business, if a Managerhas been so appointed.  
3 Name and address and status of the person who signs thisapplication (as regards status, state whether proprietor,manager, director or partner etc.)  
4 Name and full postal address of the Head Office withparticulars of building name and number, ward name and number,road name, street name etc. Give Telephone number, Fax number,e-mail address, Internet site address, if any.  
5 Name and full postal address of all the other places ofbusiness in the municipal area or elsewhere in the State withparticulars of building name and number, ward name and number,road name, street name etc., for each place of business (if thespace in this column is found to be insufficient, additionalsheet may be used and duly signed.)  
6 Complete list of godowns in which the goods are stored andaddress of every such godown.  
7 Date of commencement of business and nature of business.  
8 Date on which applicant has become liable to pay tax for thefirst time.  
9 Particulars of Registration Certificate under the HaryanaValue Added Tax Act, 2003. (i) Tax payer's Identification Number.
(ii) Date of validity.  
10 Estimated annual tax liability under the Act.  
11 The accounting year followed by the applicant.  
12 Whether the applicant is a proprietor, firm, company,society, club, association of persons, Hindu undivided family,or trust etc. (here give full description.)  
13 The total value of purchases/stock receipts of goods in theyear preceding that to which the application is submitted.  
14 Actual value of purchases/stock receipts of goods in the yearupto the date of submission of the application.  
15 Amount of registration fee paid with particulars of ReceiptNo. and date.  
16 Amount of fee paid for copies of certificate for the otherplaces of business with particulars of receipts No. and date,challan No. and date, cheque No. and date/name of theTreasury/Bank etc.  
17 Name (s) and address(es) of the proprietors, partners,members, all persons having any interest in the business(additional sheets with the following columns shall be used, ifnecessary.)  
Serial No. Name in full of each person Name of father Age Permanent Address of each person
1 2 3 4 5
         
         
Present postal address of each person Extent of interest of each person in the business Signature of each person Name, address and signature of witness attesting signature
6 7 8 9
       
DeclarationI, _______ son of __________ hereby declare that to the best of my knowledge and belief the information contained in this application given above are true and correct.
Place : Signature ________________
Date : Full Name _______________
Address _________________Status ___________________(as given in Column 3)(For official use by the assessing authority)Date of receipt of application :Nature of order passed by the assessing authority :Date of Order :Registration Certificate No. , if issued :Date of issue of registration certificate :Signature of Assessing Authoritywith dateForm DT-2[See rule 3(3)]Certificate of RegistrationRegistration No.This is to certify that M/s ___________ whose place of business/Head Office is situated at _____________ has been granted a registration under Section 4 of the Haryana Local Area Development Act, 2000, subject to the provisions of the said Act, the rules framed thereunder with following conditions :-
(1)The certificate should be exhibited at a conspicuous place within the premises of the business.
(2)A correct account should be kept of the daily transactions at the place of business or additional business places.
(3)The registered importer shall afford all facilities for the checking of his stock and shall, at all reasonable times, produce for inspection accounts or other documents and shall furnish fully and correctly any information in his possession as may be required for the purpose of the Act or these rules by any officer empowered in this behalf.
(4)The prescribed statements and returns should be sent to the assessing authority of the circle in the prescribed time.
(5)This registration certificate should not be transferred or sold nor should it be amended without the permission of the assessing authority which should be applied for and obtained.
(6)All corrections in this certificate should be made and attested by the assessing authority.
(7)The registered importer shall be responsible for all the acts of his manager, agent or servant.