Section 50 in Haryana Value Added Tax Rules, 2003

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State of Haryana - Section

Section 50 in Haryana Value Added Tax Rules, 2003

50. Lump sum scheme in respect of Halwaii. [section 9].

(1)A Halwaii may, at any time by filing his option in the form and manner given in sub-rule (4), offer to make, by way of composition, payment of lump sum in lieu of tax payable by him under the Act on sale of Halwaii goods in the State, computed by multiplying the number of Bhatti with the rate given in the table below:

Serial No.	Period	Rate of lump sum per Bhatti
1.	From 1st April, 2003	Rs.9,900/- per annum

(2)An offer made under sub-rule (1) shall, subject to the correctness of the information, furnished under sub-rule (4), be accepted from the beginning of the month in which it is made.

(3)A Halwaii, desirous of making offer of composition, shall write the offer in the following form of application and present the same either in person or through his authorised agent to the appropriate assessing authority -Form of applicationI ........................................................... (name), aged ........ (Years), son of Shri ....................................... resident of ......................... (Address), town: .............., District: ................, *proprietor/partner/Karta/manager/director/authorised signatory of business of making and selling Halwaii goods exclusively in the name and style of M/s ......................................................................., situated at .......................................... (Place), District: ......................, do hereby solemnly affirm and declare truly and correctly as under -

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State of Haryana - Section

Section 50 in Haryana Value Added Tax Rules, 2003

50. Lump sum scheme in respect of Halwaii. [section 9].