Section 63(1) in West Bengal Value Added Tax Act, 2003
(1)Every dealer required to furnish return, under sub-section (1) of section 32, shall maintain and keep a true and up-to-date account of the quantity and value of the goods purchased or manufactured or sold by him or used in execution of works contract or held by him in stock and shall maintain and keep such registers or accounts, in such form as may prescribed, in addition to the books of accounts that a dealer maintains or keeps for the purposes of his business:Provided that -a registered dealer, or a dealer who has applied for registration within thirty days from the date of his incurring liability to pay tax under sub-section (2) of section 23, other than those required to pay tax at compounded rate under subsection(3) of section 16 or sub-section (4) of section 18 or any other dealer as may be prescribed, shall maintain a true and up-to-date account of his input tax, input tax credit and output tax;in case of any other dealer, such dealer shall maintain a true and up-to-date account of his output tax only.
