Section 76 in The Punjab Value Added Tax Act, 2005
76. Information to be furnished regarding change of business.
- If any taxable person or registered person -(a)sells or otherwise disposes of his business or any place of business; or(b)discontinues or transfers his business or changes his place of business or opens a new place of business; or(c)changes the name, constitution or nature of his business; or(d)wants to make any change in the class or classes of goods dealt by him,he shall, inform the designated officer in the prescribed manner, and, if any such person dies, his legal representative shall in the like manner, inform the said authority.
