Section 40(2) in West Bengal Value Added Tax Act, 2003
(2)Where deduction of an amount is made under sub-section (1) ,-the person making such deduction shall be possessed the amount so deducted into an appropriate Government Treasury within such time, in such manner and in such form or challan as may be prescribed; or in the case of the person who adopts "public works system of accounting" and makes such deduction, he shall transfers the amount so deducted to the appropriate head of account through account statement in the manner prescribed, which is required to be sent periodically to the Accountant General,West Bengal, and such transfer shall be deemed to be a deposit of the amount so deducted by the person making such deduction on the basis of such statement.
