Section 4(2) in Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001
(2)The payment made into a Government Treasury shall be accompanied by a return-cum-chalan, in quadruplicate. The copies marked "Original" and "Duplicate" shall be returned to the importer duly receipted, of which the copy marked "Duplicate" shall be submitted by the importer to the Assessing Authority in accordance with the provisions of this rule.
