Section 14 in Uttaranchal Value Added Tax Act, 2005
14. Liability in case of Transfer of Business.
(1)Where a dealer, liable to pay tax under this Act, transfers his business in whole or in part, by sale, gift, lease, license, hire or in any other manner whatsoever the transfer or and the transferee shall jointly and severally be liable to pay tax (including any penalty and interest) due from the dealer unto the time of such transfer, whether such tax (including any penalty and interest) has been assessed before such transfer but has remained unpaid or is assessed thereafter;(2)Where the transferee or lessee of a business referred to in sub-section (1) carries on such business either in his own name or in some other name, he shall be liable to pay tax on sale of goods effected by him with effect from the date of such transfer and shall, if he is an existing dealer, apply within the prescribed time for amendment of his certificate of registration.(3)Where a tax including penalty and interest, if any is recovered from a transferee under sub-section (1) such transferee shall be entitled to recover the same from the person who was originally liable to pay the tax.(4)Where a dealer liable to pay tax under this Act is succeeded in the business by any person, then such person shall be liable to pay tax on the sales or purchases of goods made by him on or after the date.
