Section 33 in The Chhattisgarh Vanijyik Kar Niyam, 1995
33. Returns relating to consideration other than money consideration.
- Every dealer who has bought or sold goods for valuable consideration other than money shall separately specify in the return or turnover which he is required to submit under these rules, the quantity of goods so bought or sold and the description in sufficient details or valuable consideration for which the goods were bought or sold. The assessing authority shall fix the value of such consideration in money for the purpose or determining the turnover and assessment or the tax payable under the Act.
