Section 8A in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
8A. [ Electronic filing of return. [Inserted by Notification No. A-3-20-09-1-V (58), dated 12-5-2010.]
(1)The return in Form VII may be furnished in any of (he following manners, namely :-(i)furnishing the return electronically under digital signature;(ii)transmissing the data in the return electronically without digital signature and thereafter submitting the verification of the return in Form VII-E.(2)The State Government may, by notification, provide that the return, with or without a hard copy as may be specified in the notification, in respect of the periods starting on or after such date and by such registered dealer or class of registered dealers as may be specified in the said notification, shall be furnished in any of the manners specified in sub-rule (1) through the official web portal of the department (www.mptax.net / www.mptax.gov.in) in accordance with the instructions given in the web portal.(3)The provisions of Rule 8 shall mutatis mutandis apply to such return.] [Substituted by Notification No. A-5-8-77-ST-V, dated 21-5-1978.]
