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State of Odisha - Section

Section 1956 in The Central Sales Tax (Orissa) Rules, 1957

1956. against prescribed certificate and included in Col 11 above

(not included in Col.12 (a) above).|
 
|-|| (c)| Sale price received or receivable in respect of sale of goodsexempt from levy of tax under sub-section (5) of Section 8 of theCST Act, 1956.|
 
|-|| (d)| Sale price received or receivable in respect of sale of goodsmade to dealer in Special Economic Zone under sub-section (6) ofSection 8 of the CST Act, 1956.|
 
|-|| (e)| Sale price received or receivable in respect of sale of goodsmade to persons/organizations/international bodies, etc.specified u/s 6(3) of the CST Act, 1956.|
 
|-| 13.| Total [(a)+(b)+(c)+(d)+(e) of Col.12]:|
 
|-| 14.| Balance (Col.11-Col.13) :|
 
|-| 15.| Break up of Col. 14||-|| (a)| Sale to Government (u/s 8(1) (a) of the CST Act, 1956).|
 
|-|| (b)| Sale to registered dealer other than Government (u/s 8(1) (b)of the CST Act, 1956).|
 
|-|| (c)| Sale of goods taxable at a rate lower than 4% under provisionof Section 8(1) of the CST Act, 1956-(i) to Government;(ii) toRegistered dealers other than Government.|
 
|-|| (d)| Sale of goods notified u/s 8(5) of the CST Act, 1956.(i)(ii)(iii)|
 
|-|| (e)| Sale of declared goods not included in (a), (b) and (c) above.|
 
|-|| (f)| Sale of other goods (not included in (a) to (e) above) andtaxable @ 10%.|
 
|-|| (g)| Sale of goods (not included in (a) to (f) above) taxable atthe rate higher than 10%.|
 
|-| 16.| Computation of Taxable Turnover||-||
Amount specified in Col. 15 above Deduction under Section 8A(1)(b)/ 8A(1)(c) of theCST Act, 1956 not claimed earlier. Balance (1-2) Deduction under Section 8A(1)(a) of the CST Act,1956. Taxable Turnover (3-4)
(1) (2) (3) (4) (5)
(a) Rs.(b) Rs.(c) Rs.(d) Rs.(i) Rs.(ii)Rs.(iii) Rs.(e) Rs.(f) Rs.(g) Rs.(i) Rs.(ii)Rs.(iii) Rs.        
|-| 17.| Tax payable on Taxable Turnover as per-||-|| 1| (a) @ 4%| Rs.||-|| 2| (b) @ 4%| Rs.||-|| 3| (c) @| Rs.||-|| 4| (d) @| Rs.||-|| 5| (e) @| Rs.||-|| 6| (f) 10%| Rs.||-|| 7| (g) @| Rs.||-| 18.| TOTAL| ________________________________________________________________________|-| 19.| Interest payable u/r 7(3) of the Central Sales Tax (Orissa)Rules, 1957| __________________________________|-| 20.| Total amount due (col. 18+19)| __________________________________|-| 21.| Tax adjusted u/r 7(3)(c) of the Central Sales Tax (Orissa)Rules, 1957| __________________________________|-| 22.| Balance Tax due (Column 20-21)| __________________________________|-| 23.| Tax paid| __________________________________|-| 24.| Details of payment| __________________________________|-||
Treasury Challan No./D.D./Bankers Cheque Date &Amount
Type of Instrument No. Date Amount
       
       
       
       
TOTAL      
|}DeclarationI..................................(Name in Capital), hereby declare that the particulars furnished above are true, and correct.
  Full Signature of the authorized signatory
Place.......................... Name.........................................................
Date........................... Status.........................................................
Annexure-AParticulars of transactions under Section 3(b) read with Section 6(2) of the CST Act, 1956
Sl. No. Name and address of the purchasing dealer TIN/ CST RC No. Sale invoice No. & Date Description of goods Quantity/ Weight Value of goods R.R. No/LR No./Air Consignment Note No. and Date
(1) (2) (3) (4) (5) (6) (7) (8)
               
Total Rs.
DeclarationI....................(Name in Capital), hereby declare that the particulars furnished above are true and correct.
  Full Signature of the authorized signatory
Place.......................... Name.........................................................
Date........................... Status.........................................................
Annexure-BParticulars of despatch of goods to outside the state on Stock Transfer/ Commission Sale under Section 6A of the CST Act, 1956
Sl. No. Transfer Challan/ invoice No. & Date Name and address of the Consignee/ Branch TIN/ CST R.C. No. Description of goods Quantity/ weight Value of goods Vehicle No. R.R. No./ L.R. No./Air consignment Note No.
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
Total Rs.
DeclarationI,.....................(Name in Capital), hereby declare that the particulars furnished above are true and correct.
  Full Signature of the authorized signatory
Place.......................... Name.........................................................
Date........................... Status.........................................................
Annexure-CParticulars of sale of goods made to a unit located in SEZ under Section 8(6) of the CST Act, 1956
Sl. No. Sale invoice No. & Date Name and address of the purchaser TIN/ CST R.C. No. Description of goods Quantity/ weight Value of Goods Location and address of SEZ
(1) (2) (3) (4) (5) (6) (7) (8)
               
Total Rs.
DeclarationI,.....................(Name in Capital), hereby declare that the particulars furnished above are true and correct.
  Full Signature of the authorized signatory
Place.......................... Name.........................................................
Date........................... Status.........................................................
Annexure-DParticulars of transaction under Section 5(1)/5(3) of the CST Act, 1956
Sl. No. Sale Invoice No. & Date/ Bill of lading No.and Date Name and address of the consignee/ foreign buyer TIN/ CST R.C. No. Description of goods Quantity/ weight Value of goods Purchase order No. and Date
(1) (2) (3) (4) (5) (6) (7) (8)
               
Total Rs.
DeclarationI,.....................(Name in Capital), hereby declare that the particulars furnished above are true and correct.
  Full Signature of the authorized signatory
Place.......................... Name.........................................................
Date........................... Status.........................................................
Annexure-EParticulars of transactions under Section 3(a) read with Section 6(3) of the CST Act, 1956.
Sl. No. Name of the purchasing international bodiesconsulates, etc. Invoice No. and Date Description of goods Quantity/ weight Value of goods
(1) (2) (3) (4) (5) (6)
           
Total Rs.
DeclarationI,.....................(Name in Capital), hereby declare that the particulars furnished above are true and correct.
  Full Signature of the authorized signatory
Place.......................... Name.........................................................
Date........................... Status.........................................................
[Form 1-A [Inserted vide Orissa Gazette Extraordinary No. 1892/6.12.1974.]Form of demand of security under Rule 3....................(Dealer)...................(Address)[Tax Payers' Identification Number].....................Unregistered dealer................Please take notice that a sum of Rs..............has been estimated as the security additional security payable by you under the Central Sales Tax Act, 1957.You are required to pay the above estimated demand of security In the manner prescribed under Rule 3 (3) within sixty days from the date of receipt of the notice failing which your registration certificate/Your application for issue of forms shall be cancelled/rejected.Date :[Sales Tax Officer/Assistant Commissioner of Sales Tax] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.][Strike off whichever is not applicable] [Inserted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.]Form I-BApplication for refund of a security deposit under Section 7 of the Central Sales Tax Act, 1956 [See Rule 2-8]The Sales Tax Officer/[Assistant Commissioner of Sales Tax] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.]I....................................Proprietor/ Partner/ Principal Officer/Manager/authorised departmental officer of the business known as...................bearing [Tax Payers' Identification Number] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.]................whose only chief place of business in the district of is situate at P.O. pray for refund of Rs................ being the amount of security/excess security deposit paid by me. The refund may be, paid in cash/by Refund Adjustment Order payable at.......................Treasury/Sub-Treasury.