(6)[ The tax or any other amount may be accepted as deposited by a dealer or person through internet in the branch of a bank authorised by the Finance Department of the Government of Madhya Pradesh for the purpose in accordance with the procedure laid down in Madhya Pradesh Treasury Code Volume II-Appendix 25, subject to the following conditions :-(a)Appropriate [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] shall verify it with the digitally signed daily scroll sent electronically by the bank or alternatively, the deposits may be verified using Challan Identification Number (CIN) on the web-site www.mptreasury.org.(b)The e-Receipt of such deposit shall be in Form 26-A in case of an amount other than the amount of tax deducted at source under Section 26 and in Form 27-A in case of an amount of tax deducted at source under Section 26.]
