Section 42(2) in The M.P. Vanijyik Kar Niyam, 1995
(2)The amount deducted under sub-section (1) of Section 34 or sub-section (1) of Section 35 by a purchaser shall be deposited by him in the Government Treasury by challan in Form 39 in quadruplicate. [The deposit shall be made within ten days from the date of deduction.] [Substituted by Notification No. A-5-2-96-ST-V(8), dated 9-2-99 for the words 'The deposit shall be made within ten days from the date of issuing certificate in form 41' (w.e.f. 9.2.99).] One copy of the challan shall be retained by the Treasury, one copy shall be sent by the Treasury Officer to the appropriate Commercial Tax Officer and other two copies shall be returned to the purchaser duly signed as proof of payment. Out of the two copies received one copy shall be sent by the purchaser to the appropriate Commercial Tax Officer.
