Section 25(3) in Punjab General Sales Tax Rules, 1949
(3)The tax deducted under sub-rule (1) shall be deposited by the person referred to in the suaid sub-rule in a single challan in Form ST-XI for all the Contractoss falling within the jurisdiction of the concerned Assessing Authority in the account of such Assessing Authority, within a period of fifteen dasy of the close of each month and a monthly statement of such depostis shall be furnished by him to such Assessing Authority in Form ST-XXXV, along with Part 'C'of the aforesaid challn, within a period fo fifteen days after the date of deposit.]
