Section 9(2) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
(2)Every person liable to pay tax under sub-section (2) of Section 3, shall pay the tax or penalty due from or imposed upon him by challan in Form IX and shall pay such tax or penalty in the manner prescribed under the Vanijyik Kar Niyam for a dealer.] [Inserted by Notification No. F-10/32/2010/CT/V (52), dated 25-6-2010 (w.e.f. 1-7-2010).]
