(1)Every dealer holding stock of any goods on the appointed date shall furnish to the authority specified in rule 62 details of such stock in Form D-II within 45 days of the appointed date.(2)If a dealer required to furnish the declaration in Form D-II fails to furnish the details of opening stock as required under sub-rule(1), he shall not be entitled to I.T.C. on the opening stock under clause (d) of sub-section(1) of section 16.
