Section 12(7) in Uttarakhand Value Added Tax Rules, 2005
(7)Such casual dealer shall furnish to the Assessing Authority a final declaration of his turnover in Form IV within 7 days of the conclusion of his business, but before leaving the place. The dealer shall also furnish with the return -(a)the proof of having deposited the balance amount of tax, if any ;(b)complete account of declaration forms received and details of purchases made through the declaration forms, and shall surrender the unused declaration forms ;
