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State of Gujarat - Section

Section 13 in Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001

13. Security.

- The appellant shall furnish the security referred to in sub-clause (c) of proviso to sub-section (3) of section 13 in Form 6.Form - 1(See rules 4 and 6)Return - cum - chalan / Revised return - cum - chalan[Form 1A] [Inserted by Notification No. (GHN-19) GER-2016-S. 20(4)/Th, dated 1.4.2016.](see clause (c) of rule 6)Return
Name of Importer:
PAN: {|
                 
|-| Return Period:|-| Calculation ofEntry Tax|-| (in Rs.)|}
1 Amount of Deposit Brought Forward  
2 Amount Deposited during the Month  
3 Total Amount (1+2)  
4 Net Entry Tax Payable during the Month:  
5 Entry Tax involved in Goods Return during the Month  
6 Entry Tax Payable during the Month (4-5)  
7 Amount of Penalty leviable during the Month, if any  
8 Total Amount inc. Tax & Penalty leviable during the Month(6+7):  
9 Amount of Deposit Adjusted against tax & Penalty:  
10 Amount Payable if any (8-9):  
11 Amount Paid:  
12 Amount of Deposit Carried Forward/claimed as refund at the endof Month  
  Amount Paid:(1)chalanNo...................................Date:.................(2)chalanNo......................................Date:.............(3)chalanNo.......................................Date:................  
  Total ....................................
[Form 1AA [Inserted by Notification No. (GHN-19) GER-2016-S. 20(4)/Th, dated 1.4.2016.]](see clause (c) of rule 6)Annexure to Return
Name of Importer:
PAN: {|
                 
|-| Period of Annexure :|}
Sr No Consignor’s details : Consignee’s details : Date of Entry of Goods
Name State TIN CST registration No. Name TIN, if any Address
1.                
2.                
3.                
4.                
5.                
6.                
7.                
8.                
9.               `
10.                
Goods Detail Entry Tax Calculation
Bill No. Bill Date Description of Goods Value of Goods Rate of Entry Tax Amount of Entry Tax Tax of Exporting State Net Entry Tax Payable penalty, if leviable
                 
                 
                 
                 
                 
                 
                 
                 
                 
                 
                 
Calculation of Entry Tax
1 Net Entry Tax Payable:  
2 Entry Tax involved in Goods Return (From Annex.II)  
3 Entry Tax Payable during Period (1-2)  
4 Amount of Penalty leviable during Period, if any  
5 Total Amount inc. Tax & Penalty (3+4):  
6 Amount of Deposit Adjusted against tax &Penalty:  
7 Amount Payable if any (5-6):  
8 Amount Paid: (1)chalan No................................................Date:...........................(2) chalan No................................................Date:...........................(3) chalan No................................................Date:...........................Total ...................................
[Form 1B [Inserted by Notification No. (GHN-19) GER-2016-S. 20(4)/Th, dated 1.4.2016.]](see clause (c) of rule 6)Annexure to Return
Annexure to Return (Pertaining to Goods Return)
Name of Importer:
PAN: {|
                 
|-| Period of Annexure :|}
Sr No Consignor’sdetails : Consignee’sdetails Dateof Entry of Goods GoodsDetail Dateof Goods Return NetAmount of Entry Tax
Name TIN Name TIN,if any Address   BillNo. BillDate Valueof Goods
1                      
2                      
3                      
4                      
5                      
6                      
7                      
8                      
9                      
10                      
                    Total  
Form - 2See sub rule (2) of rule 7Notice for AssessmentTo,M/s ---------------------------------------------------------------------------------------------Whereas desire to satisfy myself that the returns - cum chalan furnished by you in respect of the period from to are correct and complete.And Whereas having effected an entry of specified goods into local area' during the period from to in respect of which you are liable to pay tax under the Gujarat Tax on Entry of Specified goods into Local Areas Act, 2001 you have not furnished by the prescribed date return - cum - chalan in respect of the said period.You are hereby directed to attend at (place) at (time) on date and produce or cause to be produced any evidence on which you rely in support in the said returns-cum-chalan and at the same time produce or cause to be produced the following documents and account and furnish or cause to be furnished the following information.