Section 9(1) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
(1)Every dealer shall pay the tax or penalty due from or imposed upon him, by challan in Form IX.[The payment may also be made electronically as per the provisions of Chhattisgarh Treasury Code Volume-I and Volume-II.] [Inserted by Notification No. A-5-19-1982 (23)-ST-V, dated 2-5-1984.]
