Section 6C(2) in The Central Sales Tax (Orissa) Rules, 1957
(2)Blank 'F' forms may be obtained on application affixed with a fee of [rupees twelve] [Substituted vide Orissa Gazette Extraordinary No. 933/26.6.1982 w. e. f. 1.7.1982.] and paise fifty in Court-fee stamp for every twenty-five blank declaration forms applied for by any registered dealer from the [Sales Tax Officer or Assistant Commissioner, as the case may be] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.], referred to in Sub-rule (a) of Rule 6 :Provided that the [Sales Tax Officer or Assistant Commissioner, as the case may be] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.], may refuse issue of such forms to a dealer who has failed to comply with an order demanding security or additional security under Sub-rule (2) of Rule 3 of these rules.
