24. Terms and conditions subject to which exemption to any dealer from furnishing returns may be granted.
(1)A registered dealer required to furnish quarterly returns under clause (a) of sub-rule (1) of Rule 19 may make an application for exemption from furnishing of returns to the Commissioner in Form 22 so as to reach him not later than thirty days after the commencement of the year for which the exemption is applied for, and if the Commissioner is satisfied that a dealer, who is not a manufacturer or an importer, is not likely to make any taxable purchases or sales during any year he may grant him an exemption certificate in Form 23 for that year.(2)The exemption granted under sub-rule (1) shall be subject to the following terms and conditions, namely :(a)If the dealer makes during the period of exemption any sale or purchase which is taxable, he shall, within fifteen days from the date of such sale or purchase give information thereof to the appropriate Commercial Tax Officer.(b)He shall furnish returns by the dates and in the manner prescribed under these rules, beginning with the period commencing with the quarter during which the sale or purchase aforesaid takes place.(3)The Commissioner may, after giving the dealer a reasonable opportunity of being heard, and for reasons to be recorded in writing cancel any exemption certificate for good cause.(4)An exemption certificate granted under sub-rule (1) may, on application made in Form 22 by the dealer in this behalf, be renewed for one year at a time. Such application for renewal shall be made at least one month before the date of expiry of the period of exemption. The application received thereafter shall be rejected.
