Section 41(2) in Punjab General Sales Tax Rules, 1949
(2)[ All payment made under section 10 of the Act shall be made in Challan Form ST XI, which will be available free of charge at the District Excise and Taxation Offices] [Substituted by Notification 3rd January, 1991 effectibe from 1st April, 1991. Before substitution this sub-rule read as under :'All payments made under the Act excepting voluntary payment under section 10 shall be in challan form ST XI. The voluntary deposits of tax by the dealer under section 10 of the Act shall ].
