Section 12(5) in The Central Sales Tax (Registration and Turnover) Rules, 1957
(5)The declaration referred to in sub-section (2) of section 6-A shall be in Form 'F':Provided that a single declaration may cover transfer of goods, by a dealer, to any other place of his business or to his agent or principal, as the case may be, effected during a period of one calendar month :Provided further that if the space provided in Form 'F' is not sufficient for making the entries, the particulars specified in Form 'F' may be given in separate annexures attached to that form so long as it is indicated in the form that the annexures form part thereof and every such annexure is also signed by the person signing the declaration in Form 'F' :Provided further that Form 'F' in force before the commencement of Central Sale Tax (Registration and Turnover) (Second Amendment) Rules, 1973, may continue to be used up to 31st December, 1980 with suitable modifications.
