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State of Rajasthan - Section

Section 100 in The Rajasthan Value Added Tax Rules, 2006

100.

|-| 26|-| 27|-| 28||-| 29||-| 30||-| 31||-|| PunchMonth of Use| Jan| Feb| Mar| Apr| May| Jun| Jul| Aug| Sep| Oct| Nov| Dec|}Counter foil/Duplicate/Original[Form VAT-47A [Inserted by Notification No. G.S.R. 60, dated 25.6.2008 (w.e.f. 31.3.2006).]][See Rule 53(1)]Declaration For Imports By Registered DealerForm No.Date of issueDeclared and certified that the goods, particulars of which are given below, have been imported by me/us from outside the State for purposes mentioned in Rule 53, and hold myself/ourselves liable for payment of tax as per law to the Government.
1 Name of Consignee {|
                                   
|-| 2| Registration No. (TIN)|
                 
|-| 3| Details of Import|
Name of Consignor Registration No. (TIN) Invoice/Bill/Dispatch memo GR (Bilty)
No Date Value estimated value (in Rs.) Name of Commodity No. Date
1 2 3 4 5 6 7 8
               
               
|-| 4| Registration No. of the vehicle .......................||}[FORM VAT-48] [As amended by Notification No. F. 12(28) FD/Tax/2007/149, dated 9-3-2007, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 9-3-2007, page 451][See Rules 19(3)(d) & 53(5)]Statement of Import/used Form VAT-47(All the entries should be filled in capital letters)
Assessment Year {|
             
| Registration No. (TIN)|
                   
|}
Quarter to which statement relates First   Second   Third   Fourth  
1. Name of Dealer {|
                                                 
                                                 
|}
2. Address  
  Bldg. No./Name/Area {|
                                                 
|-|| Town/City|
                                       
||-|| District (State)|
                                       
||-|| Pin Code|
           
| Email ID|
                   
|-|| Telephone Number(s)|
                 
| FAX No.|
                 
|}
S. No. Dealer/person from whom Goods purchased/ received Particulars of goods imported Serial No. of used form VAT-47
Name & Address Reg. No. (TIN) Invoice challan No. Date Name of Goods Value (in Rs.)
               
PlaceDate Signature
  Name:Status:
VERIFICATIONI verify that the facts stated above are true to the best of my knowledge and belief and nothing has been concealed.
PlaceDate Signature
  Name:Status:
ACKNOWLEDGMENT
Received from M/s............................................................................................................................
Registration No. (TIN) {|
                   
| Form VAT-47 for the quarter..........|-| With enclosures mentioned therein.|}
Serial No. of Receipt Register Signature of Receiving Officialwith date & seal of office
PunchDate of Use [FORM VAT - 49] [Substituted by amending Notification No. No. F. 12(63) FD/Tax/2005-8, dated 11-9-2006, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 13-9-2006, page 69(1).][SeeRule 53(1)]Declaration for Carrying Goods Outside the State by Registered Dealer[To be filled in ink]{|
{|
Form No.
Name of the office of issue____________________________
Date of issue {|
                   
D D   M M   Y Y Y Y
|-| Valid upto..............................|}|
  Seal of issuing Authority  
   
 
|-| ToThe In-charge Check Post____________________|}
Certified that the goods, particulars of which are given below are sold / consigned by me to ______________________________________________________ (place with State) for sale outside the State of Rajasthan or by way of branch transfers / depot transfers / stock transfers, or in the course of interstate trade or commerce or by principal to outside agent or agent to outside principal and I /We hold myself/ourselves liable for payment of tax as per law
1. Name of Consignor {|
                                                 
                                                 
|-|| Registration Number (TIN)|
                   
|-|| Address||}
  Bldg. No./Name/Area {|
                                                 
|-|| Town/City|
                                       
||-|| District (State)|
                                       
||}
2. Name of Consignee {|
                                                 
                                                 
|-|| Registration Number (TIN)|
                   
|-|| Address of Consignee||}
  Bldg. No./Name/Area {|
                                                 
|-|| Town/City|
                                       
||-|| District (State)|
                                       
||}
3. Invoice No./Bill No./dispatch memo No. {|
                   
|}
4. Date of Invoice/Bill/dispatch memo(DD/MM/YYYY) {|
                   
|}
5. Value/estimated value of goods in Rs. (In figures) {|
                   
|-|| (in words)_______________________________________________________________________________________________|}
6. Name of Commodity ________________________________________________________________________________________________________
7. No. of Packages/quantity {|
{|
         
| weight|
         
||}|}
8. Name and Address of the Transport Co. {|
                                       
|-||
                                                           
|-||
                                                           
|}
9. Registration No. of the vehicle {|
                       
|}DeclarationI_______________________________, ________________ (Proprietor/Partner/Director/Karta/ Business Manager) declare that the facts stated above are true to the best of my knowledge and belief and nothing has been concealed.
Place: Signature
Date: Name:
  Status:
  Seal of the Consignorwith VAt RC No (TIN)
VERIFICATIONI verify that the facts stated above are true to the best of my knowledge and belief and nothing has been concealed.
Place: Signature
Date: Name:
  Status:
| PunchValueuptoRs.Inlakhs|-| 1|-| 2|-| 3|-| 4|-| 5|-| 6| 1|-| 7| 2|-| 8| 3|-| 9| 4|-| 10| 5|-| 11| 6|-| 12| 7|-| 13| 8|-| 14| 9|-| 15| 10|-| 16| 20|-| 17| 30|-| 18| 40|-| 19| 50|-| 20| 60|-| 21| 70|-| 22| 80|-| 23| 90|-| 24| 100|-| 25| Above