Section 19(9) in Uttarakhand Value Added Tax Rules, 2005
(9)[ (a) Any amount payable under the Act or Rules may be paid electronically. For the purpose of e-payment an e-challan in Form-VI (Amended) shall be used. It shall be made available on the website of the Department:(b)After e-payment a Challan Identification Number (CIN) shall be generated. The CIN shall be mentioned in the appropriate column of the relevant return.(c)The Commissioner may from time to time, issue necessary instructions regarding e-payment]
