Section 36(2) in Chhattisgarh Value Added Tax Rules, 2006
(2)Where payment of any amount payable under the Act other than the amount of tax deducted at source under Section 27 is to be made in cash every such payment shall be made by a challan in Form 34 and the payment of the amount of tax deducted at source under Section 27 shall be made in Form 35. The challan in Form 34 or 35 shall be filled in five copies.
