Section 40 in Punjab General Sales Tax Rules, 1949
40. Dealer's liabilities :.
(1)A dealer and his partner or partners shall be jointly and severally responsible for payment of the tax, [interest] [Word 'interest' in R. 40 (1) inserted by GSR 35/P.A.46/48/S.27/Amd(29) dated 21.3.1979 w.e.f. 22.3.1979.], penalty or any amount due under the Act or these rules.(2)Every dealer liable to pay tax under the Act, shall pay the tax quarterly unless directed otherwise by the appropriate Assessing Authority.(3)The tax due for any quarter shall be paid before furnishing the return in Form ST VIII for that quarter:[Provided that in case of a dealer whose gross turnover does not exceed two lac rupees the tax due for any assessment year shall be paid quarterly on the basis of the entries in his account books and before furnishing the return in Form ST VIII in pink colour for that year] [Proviso to Rule 40 added by GSR 16/P.A.46/48/S.27/Amd(45)/84 dated 6.2.1984.].Compounding of Tax In Certain Cases
