Section 10(3) in Uttarakhand Value Added Tax Rules, 2005
(3)Every dealer shall submit to the [Assessing Authority or any other officer authorised by the Commissioner] [Substituted for 'Assessing Authority' Notification No. 557/2010/181(120)/XXVII(8)/2008, dated 31-12-2010.] within thirty days of the communication to him of the order of cancellation the details of every taxable goods held as stock or as capital goods on the date of cancellation, on which he may be liable to pay any amount under the provisions of sub-section (5) of Section 18 and furnish along with satisfactory proof of deposit of the due amount.
