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State of Tamilnadu - Section

Section 15 in Tamil Nadu Village Panchayats (Collection of Tax on Profession, Trade, Calling and Employment) Rules, 2000

15. Interpretation of these rules by Government.

- If any question arises as to the interpretation of these rules, the question shall be referred to the Government whose decision thereon shall be final.AppendixForm - 1[See rule 5(1) and (3)]Return For Recovery of Tax From the Employees and Officers Working In ........For the Half-Year Period..................(Name of the Company/Organisation/Central/State Government Offices with address)
SI. No. Name and designation of the employee orofficer Gross half-yearly income Amount of tax deducted and paid Details of challan if paid in cash in thePanchayat Office or cheque/ demand draft number in which amountis remitted
(1) (2) (3) (4) (5)
         
      …....................................................
    Total  
      …....................................................
Number of employees for whom half-yearly tax was deducted and paid in the immediate previous half-year and amount thereof.Copy of receipts for such payment.Form-2[See rule 5(4)]Return for payment of tax on Profession, Trade, Calling & Employment.
1. Name (Trade / Firm / Company / Organisation /Professional.
2. Address: Ward No. Ward Office
3. Nature of profession, trade, calling andemployment (in brief).    
4. Half-yearly gross income (indicate the averagesix months gross income of the previous financial year) (Photocopy of the proof for the gross income to be enclosed).    
5. Amount of half-year tax to be paid.    
6. Whether all the tax amount due for the previoushalf-years have been paid. If not, whether return has been filedfor arrears of tax due.    
7. Details of challan or demand draft/cheque forpayment of the half-yearly tax relating to the period in whichthis return is being filed.    
CertificateI,........,certify that the particulars given above are true to the best of my knowledge.Signature.AcknowledgementReceived return for payment of tax on profession, trade, calling and employment along with Challan No.........dated a sum of Rs...........being the tax for the half-year............from Thiru/Thirumathi.................engaged in the profession of............on........This acknowledgement is deemed to be the assessment order, subject to verification.Signature and designation.Details of slab rates of tax on profession, trade, calling and employment and mode of payment of tax, penalty, verification of returns by the panchayats, etc., (will be retained by the person filing the return).Form-3(See rule 6).................Panchayat.Pass Book or Card for payment of tax on Profession, Trade, Calling and Employment.Permanent Account No.....Ward No.Ward No.......and name (if any)Name:Address:Profession/trade/calling and employment:Half-year average:Gross income:Amount of tax:
Half-year Tax amount Fine Receipt Number or Challan Number or Demanddraft Number with date and other details Signature of the official who makes the entryalong with his designation
Columns for 10 half-years.