(4)Such lump-sum shall be paid for every quarter of the year for which the option has been given and a quarterly return in Form 5 along with a copy of challan as proof of such payment shall be furnished to the appropriate [Commercial Tax Officer or any officer authorised by the Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] within thirty days of the expiry of the quarter.[(4-A) (a) The return in Form 5 may be furnished in any of the following manners, namely :-(i)furnishing the return electronically under digital signature;(ii)transmitting the data in the return electronically without digital signature and thereafter submitting the verification of the return in Form 5-B.(b)The State Government may, by notification, provide that the return, with or without a hard copy as may be specified in the notification, in respect of the periods starting on or after such date and by such registered dealer or class of registered dealers as may be specified in the said notification, shall be furnished in any of the manners specified in clause (a) through the official web portal of the department (www.mptax.net/www.mptax.gov.in) in accordance with the instruments given in the web portal]
