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State of Chattisgarh - Section

Section 83 in Chhattisgarh Value Added Tax Rules, 2006

83. Repeal and Saving.

- The Chhattisgarh Vanijyik Kar Niyam, 1995, (vide Notification No. A-5-8-94-ST-V (14), dated 16th March, 1995 in relation to its extent in the State of Chhattisgarh and all other rules and reservations enforced immediately before their commencement of these rules are hereby repealed in respect of matters covered by those rules :Provided that any order made or action taken under these rules so repealed shall be deemed to have been made or taken under corresponding provisions of these rules.Form I[See Rules 6(1) and 65]Notice under Section 5/Section 57 (3) (a) of the Chhattisgarh Value Added Tax Act, 2005To,
(Name)......................................
Address....................................Registration No. (if any)..........You are required under sub-section (I) of Section 5*/clause (a) of subsection (3) of Section 57 of the Chhattisgarh Value Added fax Act 2005 to produce before me the documents and accounts relating to your business and or furnish me with the following information at .........................(place) on..........(date)........(time) for the period from to....................Seal
(Signed)...............................
Designation.........................Date...................* Strike out whichever is not applicable.Form 2[See Rule 6 (2)]Order determining liability to pay tax under the Chhattisgarh value added tax Act, 2005
Name of the Dealer ....................................................................
Address ....................................................................
Registration Certificate No. (if any) ....................................................................
Date from which liable to pay tax under the Chhattisgarh ValueAdded Tax Act, 2005. ....................................................................
The liability to pay tax under the Act has been determined from the aforesaid date for the reasons given below :(here give reasons)..................Signature................................Commercial Tax Officer..........CircleForm 3[See Rule 7 (1)]DeclarationI,.....................a dealer holding Registration Certificate No..............under the Chhattisgarh Value Added Tax, 2005, hereby declare that I have paid the tax payable by me under Section 8 in respect of the goods, particulars of which are given below, supplied by way of sale in the course of execution of a works contract for............................(herein give particulars of the work) being executed by me in whole/* in part for and on behalf of (Name of the contractor).................. (Address) ..............................................................................(Registration Certificate No.)..........................................................Particulars of goods supplied in the execution of the works contract
S. No. Description of goods Total Value of goods Value of goods purchased from outside the State Value of goods purchased from within the State Tax paid with chalan
from registered dealer from unregistered dealer No. and date
(1) (2) (3) (4) (5) (6) (7)
             
             
             
             
Total
Place.............Date..............Signature of the sub-contractorForm 4[See Rule 7 (3)]DeclarationI,....................................(Name), of.................................................(place) a dealer holding Registration Certificate No..........under the Chhattisgarh Value Added Tax Act, 2005 hereby declare that I have dispatched during the quarter commencing from........................... and ending on................. to ....................(Name) of........................... (Place) ..............................(Name) a dealer holding Registration Certificate No............................ under the said Act for sale on commission goods particulars of which have been given below-