Section 35 in Tripura State Goods and Services Tax Act, 2017
35. Account and Records.
(1)Every registered person shall keep and maintain at his principal place of business as mentioned in the certificate of registration a true and correct account of-(a)production or manufacture of goods;(b)inward and outward supply of goods or service or both;(c)stock of goods;(d)input tax credit availed;(e)output tax payable and paid; and(f)such other particular as may be prescribed:Provided that where more than one place of business is specified in the certificate of registration the accounts relating to each place of business shall be kept at such place of business;Provide further that the registered person may keep and maintain such account and other particulars in electronic form in such manner as may be prescribed.(2)Every owner or operator of warehouse or godown or any other place used for storage of goods and every transporter, irrespective of whether he is a registered person or not shall maintain record of the consigner, consignee and other relevant details of the goods in such manner as may be prescribed.(3)The commissioner may notify a class of taxable person to maintain additional account or documents for such purpose as may be specified therein.(4)Where the Commissioner considers that any class of taxable person is not in a position to keep and maintain account in accordance with the provision of this section he may for reason to be recorded in writing permit such class of taxable person to maintain account in such manner as may by prescribed.(5)Every registered person whose turnover during a financial year exceeds the prescribe limit shall get his account audited by a chartered accountant or a cost accountant and shall submit a copy of the audited annual account, the reconciliation statement under sub-section (2) of section 44 and such other documents in such form and manner as may be prescribed.(6)Subject to the provision of clause (h) of sub-section (5) of section 17, where the registered person fails to account for the goods or services or both in accordance with the provisions of sub-section (1) the proper officer shall determine the amount of tax payable on the goods or services or both that are not accounted for as if such goods or services or both had been supplied by such person and the provisions of section 73 or section 74 as the case may be shall, mutatis mutandis apply for determination of such tax.
