Section 1 in Haryana Local Area Development Tax Rules, 2001
1. Description of goods forming part of turnover (State the main five only)
(i)(ii)(iii)(iv)(v){||-| Item| Amount (in Rs.)|-| Gross turnover|-| 2| (a) Opening stock carried forward from theprevious period (See 1st proviso to clause (f) of Section 5 ofthe Act):,||-|| (b) Aggregate of value of goods received onentry into a local area : [See clause (12) of Section 2 of theAct],||-| 3| Total of 2(a) and 2(b),||-| Deductions [See Rule 9(1)]|-| 4| (a) value of goods specified in Schedule 'A'appended to the Act:,||-|| (b) value of goods which have, without use orconsumption, been delivered outside the local area :||-|| (c) the value of goods which have been subjectedto tax once under the Act, either as such or in some other formincluding goods in process or processed or manufactured :||-|| (d) the value of goods on which sales tax hasbeen paid or has become payable to the State, whether in the sameform or in some other form including goods in process orprocessed or manufactured :,||-|| (e) the value of plant, machinery, equipment andtools, brought or received on lease for use in manufacture orprocessing of goods;||-|| (f) the value of goods brought or received in alocal area for resale or for use or consumption in themanufacture or processing of goods, left as such or in differentform including goods in process or processed or manufacturedlying with him in the stock in the local area, except when thecertificate of registration issued under the Act is cancelled;||-|| (g) the value of plant, machinery, equipment andtools brought or received in a local area for use in manufactureor processing of goods, that has been capitalized; except whencertificate of registration issued under the Act is cancelled;||-|| (h) the value of goods used or consumed by thetextile industry, leather cloth manufacturing industry in themanufacture of textiles which form part of the Additional Dutiesof Excise (Goods of the Special Importance) Act, 1957 (58 of
