Section 65 in Chhattisgarh Value Added Tax Rules, 2006
65. Production of documents and furnishing of information by dealers.
- The Inspecting Officer other than a Commercial Tax Inspector appointed under Section 3, requiring a dealer the production of his accounts under clause (a) of sub-section (3) of Section 57 may, by serving a notice in Form 1 require such dealer to produce before him any accounts or documents or registers or to furnish any information relevant to his business or relating to profits derived from the business of any firm or the slocks of goods or purchase, manufacture, sales and deliveries of goods by the dealer, as may be necessary for the purpose of the said section.
