Section 4 in Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001
4. Method of payment of tax and penalty.
(1)Every payment of tax and penalty shall be accompanied by a return-cum-chalan in Form I obtained from a Government Treasury or the Assessing Authority appointed under section 5 of the Act.(2)The payment made into a Government Treasury shall be accompanied by a return-cum-chalan, in quadruplicate. The copies marked "Original" and "Duplicate" shall be returned to the importer duly receipted, of which the copy marked "Duplicate" shall be submitted by the importer to the Assessing Authority in accordance with the provisions of this rule.
