Section 17(1) in Haryana Value Added Tax Rules, 2003
(1)The declaration referred to in clause (a) of sub-section (3) of section 7 shall be in Form VAT-D1 in triplicate consisting of Parts A, B and C. These shall be printed under the authority of the State Government and each form shall be serially machine numbered or bear a printed serial number. The authorised dealer purchasing the goods (hereinafter referred, to as the purchasing authorised dealer) shall give to the VAT dealer selling the goods (hereinafter referred to as the selling VAT dealer) Parts A and C of the declaration duly filled in and signed by him.
