(1)Subject to the provisions of section 75, every dealer registered under the Act shall maintain his accounts according to the system of accounting prevailing in the trade and industry.(2)Where such dealer is a manufacture, he shall maintain in addition to the stock book as required under sub-section (3) of section 75, separate accounts of raw materials, processing articles, finished goods and by products.(3)Where such dealer is liable to pay tax under sub-section (3) of section 12 of the Act, on Value Added Tax System, he shall maintain in addition to the accounts under sub-rule (1) & (2) above the details of the purchases within the state and Value Added Tax paid in Form ST 29 and a register of Value Added Tax credit in Form ST 30, and shall submit a copy thereof alongwith his quarterly returns or the annual return, as the case may be.(4)Every such dealer shall also maintain separate accounts of within state sales tax, inter-state sales tax, surcharge on sales tax, octroi, or any other tax, if leviable under law.
