Section 37(2A) in The Rajasthan Value Added Tax Rules, 2006
(2A)[ The commission agent after the end of the quarter shall furnish the details of sale proceed made by him during the quarter on behalf of the principal in Form VAT-36 to the principal, and the principal shall issue Form VAT-36 A to his agent separately for each Form VAT-36. The principal shall declare the sales made by his agent in Form VAT-10 of the quarter in which such sale has been made by the agent.] [Sub-rules (2), (3) & (4) Substituted by No. F. 12(28) FD/Tax/2007/149, dated 9-3-2007]
