Section 17(13) in Haryana Value Added Tax Rules, 2003
(13)If any registered dealer closes down his business or his certificate of registration is cancelled for any other reason, he shall forthwith furnish part B of the used declaration forms and surrender in triplicate the unused forms with him to the appropriate assessing authority and where he fails to furnish or surrender the forms, these shall be deemed to have been declared invalid from the date of closure of his business or from the date his certificate of registration is cancelled, as the case may be:Provided that the details of such declarations shall be immediately publicised by uploading on the website www.haryanatax.com under the head "VAT - Obsolete declarations".
