Section 4 in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008
4. Submission of returns and assessment of tax.
(1)Every dealer liable to pay tax under the Act, shall submit to the assessing authority his returns for a tax period in Form-C.(2)For submission of returns, annual return and assessment of tax the provisions of rule 45 of the Uttar Pradesh Value Added Tax Rules, 2008 shall mutatis-mutandis apply to all dealers under the Act.(3)Upon the expiry of the assessment year, the assessing authority after such enquiry, as he may deem necessary, shall determine the aggregate value of the goods and amount of reversal of tax under Section 5 of the dealer in respect of assessment year and shall assess the tax payable and reversal of tax if any:Provided that in the case of a dealer who discontinues business during any assessment year, the assessing authority may make an assessment order and assess the tax payable and reversal of tax before the expiry of the assessment year:Provided further that, before determining the aggregate value of the goods and amount of reversal of tax to the best of his judgment, the assessing authority shall issue a show cause notice to the dealer for non-acceptance of the returns, if any, submitted by the dealer, and shall give him a reasonable opportunity of furnishing his reply thereto.(4)If the tax assessed differs from the total amount of tax deposited by the dealer, the difference shall be realised or refunded, as the case may be, by the assessing authority in accordance with the provisions of the Act.
