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State of Bihar - Section

Section 6 in Bihar Value Added Tax Rules, 2005

6. Security.

- If reasonable grounds exist to believe that it is necessary in the interest of revenue so to do, the Circle Incharge may, for reasons to be recorded in writing, require a dealer to furnish security which shall ordinarily be equivalent to the amount of the tax estimated as being payable by the dealer for a period not exceeding one quarter of any year and for this purpose the Circle Incharge may also consider the requirement of statutory declarations under these rules by the dealer.