Section 35 in Uttar Pradesh Value Added Tax Act, 2008
35. Allotment of tax deduction number to a person responsible for making tax deduction at source.
(1)Every person responsible for making tax deduction at source in accordance with provisions of section 34, if he is not a registered dealer, shall apply to the assessing authority for allotment of tax deduction number and the application shall be disposed of in such time and manner as may be prescribed.(2)Tax deduction number shall be referred to in all the documents pertaining to deposit of tax and returns filed.(3)No person other than a registered dealer can make tax deduction under sub-section (1) of section 34 unless he has applied for such tax deduction number.(4)If any person referred to in sub-section (1) fails to apply for tax deduction number, the assessing authority may, after giving reasonable opportunity of being heard, by order in writing, direct that such person shall pay, by way of penalty, a sum not exceeding twice the amount deductible under section 34.
