Section 30(11) in Uttarakhand Value Added Tax Rules, 2005
(11)Where a duly completed declaration form, issued by the purchasing dealer or consignee to the selling dealer or consignor, is lost in transit or by the selling dealer or consignor, the purchasing dealer or consignee shall, on demand by such selling dealer or consignor, issue duplicate declaration form to him in the same manner as the declaration form originally issued:Provided that before issuing it, the purchasing dealer or consignee shall give the following declaration in red ink, duly signed by him, on each of the three portions of such duplicate declaration form:"I hereby declare that this is the duplicate of the declaration form No.---------------------------------------------Signed on---------------------------------------- and issued to M/s----------------------------in respect of ------------------------- (description of goods) valuing at Rs.----------------------------Signature---------------
