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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1) in Haryana Value Added Tax Rules, 2003

(1)The class of dealers or the assessees of the description specified in column 2 of the Table below shall for such period and at such intervals as mentioned in column 3 there against furnish to the appropriate assessing authority on or before the last day of the month following the said period, a return in such form as is specified in the corresponding entry in column 4.
Serial No. Description of class or classes of dealers   Return period and interval Return Form
1 2   3 4
1. Dealers who are required by the assessing authority to filereturns by serving upon them a notice in Form VAT-N1 under clause(b) of sub-section (2) of section 14 so long as they are notcovered by entry 3 below   Quarter VAT-R12
2. Registered dealers in whose case composition of tax undersection 9 is made and is in force   As specified in the relevant rule relating topayment of lump sum for the specified class of dealers  
3. Registered dealers holding registration certificate or whoseapplication for registration is pending and who are not coveredunder entry 2 above   Quarter VAT-R1
4. Government agencies, public sector undertakings orcorporations procuring food grains in the State at the minimumsupport price who are liable to deduct tax in advance undersub-rule (1) of rule 33   Quarter VAT-R4
5. Contractees who are liable to deduct tax in advance undersub-rule (2) of rule 33   Quarter VAT-R4A