Section 21(13) in Uttar Pradesh Value Added Tax Act, 2008
(13)Every dealer liable to pay tax shall prepare an inventory of all goods held in stock, as mentioned hereunder, along with their purchase value, on following dates:(a)goods held in opening stock on the date on which the dealer becomes liable to pay tax;(b)goods held in closing stock on the last date of each assessment year;(c)goods held in closing stock on the date of discontinuance of business;(d)in the case of a dealer who has opted for payment of composition money under section 6,(i)goods held in opening stock on the date on which provisions of section 6 has become applicable and;(ii)goods held in opening stock on the date on which provisions of section 6 ceases to apply;"Provided that a manufacturer shall also prepare a list of goods used or consumed in manufacture, processing or packing of any manufactured or semi-manufactured goods held in stock on the aforesaid dates along with their purchase value.
