Section 7(2)(d) in Uttarakhand Value Added Tax Rules, 2005

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State of Uttarakhand - Subsection

Section 7(2)(d) in Uttarakhand Value Added Tax Rules, 2005

(d)For proof of the address of all the business premises of the dealer (other than Department/ Corporation/ Company/ Institution of Central/ State Govt. or Local Bodies) - any one of the following containing name of the business and the address of the premises -

(i)Registered sale deed or ownership deed of the business premises or agreement with the builder in the case of owner.

(ii)Property Tax assessment order

(iii)Proof of tenancy/ sub tenancy like tenancy agreement or rent receipt or lease or license or consent letter etc. supported by documents showing ownership of license holder or person giving consent, in case of tenant/subtenant,

(iv)Meter sealing certificate issued by UPCL of the premises.

(v)Certificate issued by an officer of revenue department, not below the rank of Teshildar

(vi)Certificate issued by SIDCUL or DIC or

(vii)Development authority.

(viii)Bank account statement/Pass Book of the business along with a leaf of cancelled cheque of such account.

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State of Uttarakhand - Subsection

Section 7(2)(d) in Uttarakhand Value Added Tax Rules, 2005