(3)All payments of tax under the Act shall be made in the appropriate Government treasury under challan in Form VAT-V. [The dealer has option to effect payment either through cash mode or through cyber-treasury so notified by the Government or through any other electronic system of payment available within the bank notified by the Government.] [Inserted by the fifth Amendment Rules 2008 published in the Official Gazette, Series I No. 39 dated 31-12-2008(EO)]
