Section 9 in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
9. [ Payment of tax, penalty etc. [Substituted by Notification No. A-5-19-1982 (23)-ST-V, dated 2-5-1984.]
(1)Every dealer shall pay the tax or penalty due from or imposed upon him, by challan in Form IX.(2)Every person liable to pay tax under sub-section (2) of Section 3, shall pay the tax or penalty due from or imposed upon him by challan in Form IX and shall pay such tax or penalty in the manner prescribed under the [VAT Niyam] [Inserted by Notification No. 5-2-1979 (12)-V-ST, dated 27-4-1979.] for a dealer.](3)[ The tax or any other amount may be deposited through internet. The provisions of sub-rule (6) of Rule 37 of Madhya Pradesh VAT Niyam, 2006 shall apply mutatis mutandis to such payment.] [Inserted by Notification Nit. A-5-1-2006-1-V (72), dated 31-10-2006.]
