Section 17(19) in Haryana Value Added Tax Rules, 2003
(19)Notwithstanding anything to the contrary contained in the foregoing provisions of this rule, a VAT dealer selling goods to an authorised dealer may obtain on a carbon copy of the tax invoice issued by him, the declaration of the purchasing authorised dealer in the following form:"Certified that *I/we have purchased the goods described in this tax invoice for the purpose of use *(i) in the manufacture of goods for sale, or *(ii) in the telecommunications network, or *(iii) in mining, or *(iv) in the generation or distribution of electricity or any other form of power, or (v) in packing of goods which have been purchased for either of the aforesaid purposes; and that *I/we are entitled to purchase them on the authority of registration certificate with TIN ...................... held by *me/us (*Strike out the purpose not applicable)",duly signed by him:Provided that the selling VAT dealer shall self-authenticate the invoice book(s) he shall be using for this purpose and he shall in writing send in advance an intimation to the appropriate assessing authority indicating the series and serial numbers of such invoice book(s).
