Section 7 in Tamil Nadu Sales Tax (Settlement of Arrears) Rules, 2011
7.
The taxes or other amounts due under the Act shall be paid-(i)by remittance in cash into a Government Treasury or to the designated authority;(ii)by means of a crossed cheque in favour of the designated authority drawn on any one of the banks referred to in subsidiary rule 1 (a) (iv) of rule 10 of the Tamil Nadu Treasury Rules and situated within the city/town where the office of the designated authority is situated; or(iii)by means of a crossed demand draft or a bankers cheque drawn in favour of the designated authority:Provided that the mode of payment by means of cheque shall not be applicable to the casual traders and to the dealers whose cheques got dishonoured for want of funds on more than one occasion.Form I[See rule 3(1)]ApplicationToThe Designated Authority..............................................Sir/ Madam,I hereby make an application under sub-section (1) of Section 5 of the Tamil Nadu Sales Tax (Settlement of Arrears) Act, 2011.I hereby furnish the following particulars:
