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State of Odisha - Section

Section 22 in The Orissa Luxury Tax Rules, 1995

22. Maintenance and production of accounts, registers, and documents.

(1)Every stockist who is liable to pay luxury tax under the Act shall maintain a true and up-to-date accounts of his stock of luxuries and disposal thereof in a register.
(2)The register referred to in sub-rule (1) shall be totalled at least once in a month and shall be the basis of the return to be furnished under rule 13.