Section 6A(ii) in The Central Sales Tax (Orissa) Rules, 1957
(ii)Before furnishing the certificate to the selling dealer the authorised officer shall fill in all required particulars in the prescribed form, shall sign the same and shall affix the official seal thereto in the space provided for the purpose. Thereafter the counterfoil of the certificate shall be retained by him and the other two portions marked "Original" and "Duplicate" shall be made over to the selling dealer [and the selling dealer shall furnish the portion marked 'Original' to the assessing authority alongwith the Statement in Form 'A' within three months after the end of the period to which the Certificate relates.] [Added vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.].
