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State of Odisha - Section

Section 7 in Odisha Sales Tax (Settlement of Arrears) Rules, 2012

7. Mode of Payment.

- The taxes or other amounts due under the Act shall be paid-
(i)by remittance in cash into a Government Treasury nearer to the designated authority; or
(ii)by means of a crossed demand draft or a bankers cheque drawn in favour of the designated authority; or
(iii)through e-payment.
Form-I[See rule 3(1)]Application For Settlement of ArrearsTo,The Designated Authority....................................................................Sir/ Madam,I hereby make an application under sub-section (1) of Section 5 of the Odisha Sales Tax (Settlement of Arrears) Act, 2011.I hereby furnish the following particulars:
1. Name of the applicant  
(in block letters) ............................
2. Registration Number  
(i) Under Odisha Sales Tax Act {|
 
|-| (ii) Under Orissa Value Added Tax Act -| TIN| {||-||||||||||||}|-| SRIN| {||-| {||-||||||||}|||}|-| (iii) Unregistered| :| Yes / No|-| 3. Address| {||-| Office:..............................................................................................................................................................................................Tel.No.........................................................................................|}|-||-|| {||-| Residence:.......................................................................................................................................................................................Tel.No.........................................................................................|}|-||-| 4. Status of theapplicant (State whether sole Proprietor, Partner, Director,Authorised person, Power of Attorney holder)| :|-| 5. (i) Act underwhich the levy was made| :|-| (ii) Designation and address of the Assessing Authority whopassed the order.| :|-| (iii) Assessment year / period to which the order relates| :|-| (iv) Date of order| :|-| (v) Issue number and date| :|}