Section 17(2) in Haryana Value Added Tax Rules, 2003
(2)No selling VAT dealer shall accept any declaration from a purchasing authorised dealer unless it is furnished in Form VAT-D1 printed under the authority of the State Government and obtained from the assessing authority as provided under sub-rule (5) and sub-rule (6) or is authenticated as stipulated in sub-rule (16) otherwise he shall forfeit his claim for being assessed to tax at the lower rate specified in sub-section (2) of section 7.
