Section 3A in The Central Sales Tax (Punjab) Rules, 1957
3A. Maintenance of accounts relating to sales on consignment basis.
- Every principal, who claims exemption on the sale of goods on consignment basis through agents outside the State shall maintain the following records, namely :-(a)a register showing the name and full address of the agent to whom the goods were consigned together with the description of the goods so despatched for sale on each occasion and their quantity and value;(b)the original of authentications sent to the agent for the sale of goods;Note. - Copies of these authentications and description of goods despatched for sale on each occasion with particulars of their quantity and value should be simultaneously furnished to the Assessing Authority concerned;(c)the originals of the written contract, if any, entered into between the principal and the agent;(d)copies of the bills issued by the agent to the purchasers;(e)accounts rendered by the agent to the principal from time to time showing the gross amount of the bill and the deduction on account of commission and incidental charges;(f)extract of the ledger account of the principal maintained in the books of the agent duly signed by such agent;(g)copies of the railway receipts or goods receipts under which the goods were despatched; and(h)a register showing the date and mode of remittance, by the agent, of the amount to the principal.]
