Section 30(3) in Uttarakhand Value Added Tax Rules, 2005
(3)[ No blank declaration forms shall be issued by the assessing authority except on payment of a fee of Rupees Five per form. The application shall be signed by one of the persons mentioned in sub-rule (1) of Rule 7 or a person duly authorised under Rule 50:Provided that notwithstanding anything contained in this rule, no fee shall be payable for the electronic issuance or generation/downloading of declaration forms for import.] [Substituted by Notification No. 181/2016/181(120)/27(8)/2008, dated 29.2.2016 (w.e.f 11.11.2005)]
