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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(1)(a) in Bihar Value Added Tax Rules, 2005

(a)If any such consignment is to be transported by or on behalf of a dealer, within the state, he shall issue a declaration in Form D-VIII supported by an invoice, cash memo or bill in the case of movement is as a result of sale or a challan in case the movement is otherwise than as a result of sale in respect of goods which is being transported or is otherwise in transit or in transit storage and produce such cash memo or bill and produce such invoice or cash memo or bill or challan, as the case may be, with aforesaid Form of declaration on demand before the authority specified in rule 62.