Section 7A(1) in The Central Sales Tax (Punjab) Rules, 1957

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State of Punjab - Subsection

Section 7A(1) in The Central Sales Tax (Punjab) Rules, 1957

(1)Every dealer registered under the Act shall furnish a return in Form I monthly/quarterly/annually as required by the Assessing Authority within [one month] of the expiry of each month/quarter/year, together with a treasury/bank receipt in token of the tax due having been paid. Payment shall also be permissible by mean of crossed cheques/drafts drawn in favour of the Assessing Authority concerned at places where the treasury business is conducted by the State Bank of India, due regard being had to the provisions of Note 4 under rule 2.5 of the Subsidiary Treasury Rules.He shall also furnish a commoditywise list of sales made on consignment basis, along with his return in the following proforma :-

Sr. No.	Invoice/Challan/Despatch note/delivery note	Goods receipt/reilway receipt	Particulars of Goods Despatched
	Number(a)	Date(b)	Number(a)	Date(b)
1	0.2	0.3	4

Approximate value	Name and address of the agent or branch to which consigned	Registration certificate No. of the agent/ branch
5	6	7

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State of Punjab - Subsection

Section 7A(1) in The Central Sales Tax (Punjab) Rules, 1957