Section 11A in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
11A. [ Intimation to be given by persons contracting out works. [Inserted by Notification No. A-5-19-1982 (23)-ST-V, dated 2-5-1984.]
(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.(2)The Commercial Tax Officer receiving the intimation shall record the particulars of works contract in Form XV.]
