Section 14 in The Punjab Forward Contracts Tax Rules, 1951
14.
(1)The appropriate Assessing Authority may, on application made in this behalf permit a "Chamber" or association, registered under section 6 of the Act, to deposit the tax due in respect of transactions entered into with or through such chamber or association, as the case may be.(2)Whenever a chamber or association is so permitted, it shall be entitled to collect the tax from the dealer so liable, and upon the collection thereof the dealer concerned shall not be liable to pay tax in respect of such transactions, although he will be required to submit a return in Form F.C. V.
