Section 11(2) in Bihar Value Added Tax Rules, 2005
(2)A dealer entitled to pay tax at a fixed rate under section 15 shall intimate the authority specified in rule 62 authority in Form A-XI. Such intimation shall be submitted at the counter of the circle. The incharge of the counter, after ascertaining that all the columns of the application have been properly filled in, signed and verified shall -(i)grant the person a receipt in lieu thereof, and(ii)enter the same in register VR-XII.
