Section 36(1) in Chhattisgarh Value Added Tax Rules, 2006
(1)Every dealer or person shall pay the amount of tax, penalty, fee, interest, or any other amount, direct into the Government Treasury or at the designated branch of a Scheduled Bank which for the time being, is transacting treasury business of the Government of Chhattisgarh [or electronically as per the provisions of Chhattisgarh Treasury Code Volume-I and Volume-II] [Inserted by Notification No. F-10/90/2006/CT/V (82), dated 6-10-2006 (w.e.f. 6-10-2006).], either in cash or by a cheque or bank draft drawn on any scheduled bank. Subject to the provisions of sub-rule (6), no payment of any such amount shall be accepted at the office of the Commercial Tax Officer or any other authority appointed by or under the Act :Provided that where the dealer is the Central or a State Government or any of their departments, the payment may be made by book adjustment and intimation thereof sent to the appropriate Commercial Tax Officer within thirty days of such payment.
