Section 6(a) in The Central Sales Tax (Orissa) Rules, 1957
(a)A registered dealer, who wishes to purchase goods from another such dealer on payment of tax at the rate applicable under the Act to sales of goods by one registered dealer to another, for the purpose specified in the purchasing dealer's certificate of registration, shall obtain an application [(affixed with a fee of [rupees twelve] [Substituted vide Orissa Gazette Extraordinary No. 95/2.2.1963-Notification No. 4463-F./11.2.1963.] in court-fee stamps) for every 25 blank declaration forms applied for] from the [Sales Tax Officer or Assistant Commissioner, as the case may be,] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.] blank declaration forms prescribed under Rule 12 of the Central Sales Tax (Registration and Turnover) Rules, 1957, for furnishing them to the selling dealer :
