(6)The payment of the amount of composition tax at the rate specified in Schedule "E' to the Act shall be made by the respective dealer [every month in Form VAT-V in the appropriate Government treasury, within 25 days from the expiry of each month to which the payment relates] [Substituted vide Amendment Rules, 2006 published in the Official Gazette, Series I No. 35 dated 30-11-2006].
