(a)In clause (b) of sub-section (1) of Section 24 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005), after the words, bracket and figures 'under sub-section (1)', a comma shall be inserted and after the comma so inserted the words, bracket and figures 'under sub-section (1 A)' shall be inserted.(b)In clause (b) of sub-section (1) of Section 24 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005), after the words 'at a fixed rate', the words 'or a fixed amount' shall be inserted".(c)After sub-section (4) of Section 24 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005), a new sub-section (4A) shall be added in the following way, namely :-"(4A) Every dealer who has been permitted to pay tax under sub-section (1 A) of Section 15 shall furnish to the prescribed authority an annual statement, in the form and manner prescribed, in respect of every financial year by the 31st day of July of the year following the year to which such statement relates."(d)After sub-section (9) of Section 24 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005), a new sub-section (9A) shall be added in the following way, namely :-"(9A) Notwithstanding anything contained in sub-section (9) of this Section, every dealer permitted to pay tax under sub-section (1 A) of Section 15 of the Act shall deposit the fixed amount required to be paid by him in one instalment and attach evidence of such payment along with the application required to be furnished by him for paying tax under sub-section (1A) of Section 15 of the Act."
