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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)Where any taxable goods are consigned by rail, air or post from a place outside the State for delivery to a dealer inside the State, the concerned authority shall not deliver the goods to the dealer or consignee unless he furnishes or causes to be furnished to such authority a declaration in prescribed form along with the other documents as may be prescribed.