Section 16(6) in Haryana Value Added Tax Rules, 2003
(6)Any return furnished under these rules showing payment of any tax, tax deducted at source, lump sum, interest or any other amount due under the Act, shall be accompanied with the treasury receipt(s), crossed bank draft(s), pay order(s), refund voucher(s) or interest payment order in proof of the payment in full, unless such proof is already furnished to the assessing authority.
