Section 15(1) in Chhattisgarh Value Added Tax Rules, 2006
(1)Every dealer or if he dies, his legal representative who is required to furnish information under sub-section (8) of SectiQn 16, shall, within thirty days of the occurrence of any event specified therein furnish the information relating to such event in writing together with his Registration Certificate, if any, to the Registering Authority for cancellation, amendment or replacement thereof, as the case may be.
