- Every stockist referred to in Rule 15 shall attach one copy of the receipted challan, or as the case may be, one of each of the receipted challans to the return referred to in rule 13 when furnishing such return to the appropriate Luxury Tax Officer.(2)Every stockist referred to in Sub-rule (2) of rule 15 shall attach one copy of the receipt challan to the statement referred to in Rule 14 when furnishing such statement to the appropriate Luxury Tax Officer.
