Section 27(6) in Bihar Value Added Tax Rules, 2005
(6)The challan in Form CH-I shall be filled up in five copies. The portion of the challan marked "Original" shall be sent by the Treasury Officer to the concerned circle incharge. The portion of the challan marked "Duplicate" shall be retained by the treasury and the portion marked "Triplicate" and "Quadruplicate" shall be returned to the dealer or the taxpayer after being duly receipted. The dealer or the taxpayer shall retain the portion marked "Triplicate" and shall furnish the portion marked "Quadruplicate" along with his return to the authority specified in rule 62. The copy marked "For Circle" shall be forwarded by the Bank to the circle incharge.
