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[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(4)(c) in The Bihar Value Added Tax Act, 2005

(c)If the dealer or the person in-charge of the goods mentioned in clause (a) requests for time for production of necessary documents in support of proper accounting, the authority referred to in clause (a) shall release the goods on the condition that the dealer or such person deposits a security equivalent to three times the amount of tax calculated on the value of the goods, either in the form of cash, to be deposited in the Government Treasury, or in the form of bank guarantee acceptable to the authority.