(11)(a)In case of emergent purchases, a registered dealer shall make an application in writing along with Form 49 in triplicate containing name and address of the selling dealer and particulars of the commodity to the [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.],(b)The [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] shall record on the left hand corner of the duplicate and triplicate copy of the declaration "Allowed to fax/Valid upto..........(date after 7 days to be specified)" in hand writing with seal and signature and return these to the dealer after getting acknowledgement thereof.(c)The [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] shall record on the original copy of the declaration "Allowed to fax/Used" in hand writing with seal and signature and file it in the assessment case of the dealer.
