Section 14 in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
14. Repeal.
- The Chhattisgarh Sthaniya Kshetra Me Mai Ke Pravesh Par Kar Niyam, 1976 published in the "Chhattisgarh Gazette" (Extraordinary) on the 3rd August, 1976, under this Department Notification No. 2872-2846-V-ST, dated the 3rd August, 1976 are hereby repealed.Form IDeclaration[See Rule 4 (1) (iii) [xxx] [Substituted by Notification No. 3729-6750-V-ST, dated 24-11-1977.]]I,.............a dealer of............local area holding registration certificate No................... under the Chhattisgarh Vanijyik Kar Adhiniyam, 1994, hereby declare that the undermentioned goods have been purchased by me for Rs............ (in figures) Rs..............................(in words) from Shri..........................a dealer of..............................local area holding registration certificate No................... under the Chhattisgarh Vanijyik Kar Adhiniyam, 1994 under purchase order No.................... dated................., as per *bill/cash memo/challan No................................dated and further declare that the said goods are for use by me as raw material [in any of the local areas of..............] [Substituted by Notification No. 3729-6750-V-ST, dated 24-11-1977.].I further declare that the said goods are specified in my registration certificate as raw material and that my said certificate of registration was in force on the dale of aforesaid purchase of goods.(Mention here particulars of goods)Particulars of bill/cash memoDate.............No...............Amount.......... ................................Signature of dealer or his authorised agent.*Strike out whichever is not applicable.[Form II] [Inserted by Notification No. 5-2-79(12)-V-ST, dated 27-4-1979.]Declaration[See Rule 4 (2) (iv) (c)]I, .............................. a dealer holding Registration Certificate No.................... under the Vanijyik Kar Adhiniyam in....................... local area in Circle hereby declare that I have sold in the local area of...................... goods specified in Schedule II (other than those specified in Serial Nos. 3, 13 and 14 thereof) to the Chhattisgarh Sthaniya Kshetra Me Mai Ke Pravesh Par Kar Adhiniyam, 1976, the particulars of which are given below to.......................... a dealer holding Registration Certificate No............................. under the Vanijyik Kar Adhiniyam of.......................local area in.......................Circle.
