Section 70(1) in Haryana Value Added Tax Rules, 2003
(1)The security required to be furnished under the Act, may be in the following forms namely -(a)cash deposit in the Government Treasury under head "0040-Tax on Sales, Trade etc."(b)post office saving bank account, the account being pledged to the Commissioner or any officer authorised by him in writing in this behalf;(c)bank guarantee from a Scheduled Bank agreeing to pay to the State Government on demand the amount of security;(d)personal bond with solvent surety/sureties for the amount of security to the satisfaction of the authority before whom it is required to be furnished under these rules, which shall be in Form VAT-B2 on a non-judicial; paper of the appropriate value; and(e)such saving certificates or bonds or fixed deposit receipts as are issued by the Government of India, the State Government, or Reserve Bank of India or Scheduled Bank, from time to time, to be pledged to the Commissioner or any other officer authorised by him in this behalf.
