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State of Odisha - Section

Section 24 in The Central Sales Tax (Orissa) Rules, 1957

24. Payment of tax.

- Payment of tax [interest] [Inserted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.], penalty and composition money under the Act into the Treasury shall be accompanied by a Challan in Form IX copies of which will be obtainable at any Government treasury or at the office of any Sales Tax Officer [or Assistant Commissioner] [Added vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.].[Form-I] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.]Return[See rule 7 of the Central Sales Tax (Orissa) Rules, 1957]
01. Tax Payer's Identification Number {|
               
|-| 02.| Period covered by the return||-||
  Date Month Year   Date Month Year
From       To      
|-| 03.| Name and style of the business|
 
|-| 04.| Address|
 
|-||
PIN {|
                   
| FAX|
                   
|}|-||
Phone No. {|
               
| E-mail|
               
|}|-| 05.| Value of the goods despatched outside the state:-||-|| (a)| On branch transfer|
Rs.
|-|| (b)| On consignment sale|
Rs.
|-| 06.| Sale price received or receivable for the sale of goods madeduring the above period in respect of -||-|| (a)| Sale in the course of inter-State trade or commerce.|
Rs.
|-|| (b)| Sale in course of export out of or import into the territoryof India|
Rs.
|-|| (c)| Sale of goods inside Orissa not included in (a) and (b) above.|
Rs.
|-|| (d)| Sale of goods outside Orissa not included in (a) and(b) above.|
Rs.
|-| 07.| Total :|
Rs.
|-| 08.| Gross amount received or receivable for the sale of goods madein the course of inter-State trade or commerce during the aboveperiod as per Col.06 (a) above.|
Rs.
|-| 09.| Less-||-|| (a)| Cost of freight, delivery or installation, if any, separatelycharged to customers and included in Col.08 above.|
Rs.
|-|| (b)| Cash/Trade discount allowed on ps sale and included in Column