Section 17(8) in Haryana Value Added Tax Rules, 2003
(8)(a)A single declaration in Form VAT-D1 may cover one or more than one transactions of sale between the same two dealers in a year:Provided that where, in the case of any transaction of sale, the delivery of goods is spread over to different financial years it shall be necessary to furnish a separate declaration in respect of goods delivered in each financial year.
