Section 101(2) in Arunachal Pradesh Goods Tax Act, 2005
(2)Upon such direction being made, the Commissioner or any person or persons authorised by him in this behalf may call upon all dealers or any class of dealers or persons to furnish such information or statements as may be stated therein relating to any matter in respect of which statistics are to be collected. The call for information may be made by notification in the Official Gazette, by notice in newspapers or in such other manner as in the opinion of the Commissioner or the said person, is best calculated to bring to the attention of dealers and other persons. The form in which the persons to whom or, the authorities to which, such information or returns should be furnished, the particulars which they should contain, and the intervals in which such information or returns should be furnished, shall be such as may be prescribed.
