Section 13(2) in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000
(2)The employer shall furnish a return in Form V to the local Assessing Authority accompanied by a copy of the receipted Treasury Challan in Form O.T.C. 6 in token of payment of tax or by a Government cheque/R.B.I. Cheque/ Bank Draft/Banker's Cheque/ a cheque certified by the bank as good for payment, drawn in favour of the Assessing Authority together with a challan in Form O.T.C. 6 in triplicate, duly filled in by the employer.
