Section 1957 in Haryana Local Area Development Tax Rules, 2001
1957.
) subject to furnishing of following information :-||-|| (i) description, quantity and value of goods onwhich exemption is claimed;||-|| (ii) description, quantity and value of goodsmanufactured with the use or consumption of goods mentioned in(i)above; and||-|| (iii) additional excise duty paid, if any, onthe manufactured goods.||-|| (i) Any other deduction claimed under the Act orthe rules (specify the deduction quoting the relevant provisionof the Act or the rules and attach details with the return) :||-| 5.| Sum of 4(a) to 4(i) :||-|| Taxable turnover||-| 6.| Value of goods liable to tax (Item 3 minus item
