Section 11A(1) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
(1)Every person who is a party to a works contract and is letting out on contract any work specified in clause (m) of sub-section (1) of Section 2, shall, within 30 days of the commencement of the work send an intimation thereof to the Commercial Tax Officer having jurisdiction over the place where the work is to be executed, giving the following particulars, namely :-(a)Place where the work is to be executed.(b)Nature of the work contracted out.(c)Date of commencement of the work contracted.(d)Names of parties to the contract.(e)Value of the contract.(f)Period of validity of the contract.
