Section 62 in Uttaranchal Value Added Tax Act, 2005
62. Audit of Accounts.
- [(1) Where in any particular year gross turnover of a dealer exceeds one crore rupees or such other amount as the State Government may, by notification in the official gazette, specify, then such dealer shall get his accounts, in respect of that year, audited by an accountant [xxx] [Substituted vide Notification No. 1314/XXXVI(4)/2008, dated 31-3-2008.] and obtain a report of such audit duly signed and verified by such accountant and setting forth such particulars as may be prescribed.(2)[ A true copy of such report shall be furnished by such dealer to the Assessing Authority along with the annual return as prescribed in Section 25.] [Substituted vide Notification No. 331/XXXVI(3)/2010/52(1)/2010,dated 06-10-2010.][Provided that the dealers dealing exclusilvely in purchase and sale of goods exempted from tax under the Act or the dealer making subsequent sale of Special Category Goods need not submit audit report provided under sub-section (1).] [Proviso in sub-section (2) of Section 62 inserted vide Notification No. 22/ XXXVI(3) /2010 /76(1) /2009, dated 07-01-2010.](3)Where in any particular year gross turnover of a dealer exceeds forty lakh rupees but does not exceed one crore rupees, then such dealer shall furnish a true copy of the audit report of his accounts duly signed and verified by a Chartered Accountant, or a Cost Accountant or an Auditor. This report shall be submitted to the Assessing Authority [alongwith the annual return as prescribed in Section 25] [Substituted for 'by 31 December of the following year' vide Nitofication No. 331/ XXXVI(3)/ 2010/52(1)/2010, dated 06-10-2010.]]Explanation. - For the purpose of this Section, "Accountant" means a Chartered Accountant as defined in the Chartered Accountant' Act 1949, a Cost Accountant as defined in the Cost and Works Account's Act, 1959, and includes a person who by virtue of the provisions of sub-section (2) of Section 226 of the Companies Act, 1956, is entitled to be appointed to act as an auditor of Companies registered under the said Act.
