Section 17(15) in Haryana Value Added Tax Rules, 2003
(15)The State Government may, by uploading on the website www.haryanatax.com, declare certain serial number(s), series, design or colour of declaration forms as obsolete and invalid with effect from a specified date. All the dealers shall, on or after the date from which the declaration forms are so declared obsolete and invalid, surrender to the appropriate assessing authority all such blank forms which may be in their possession and obtain in exchange such new forms as may be substituted for the forms declared obsolete and invalid. A purchasing dealer shall replace any form, furnished by him to the selling dealer for making purchase of goods at a lower rate of tax applicable under sub-section (2) of section 7, before it has been declared obsolete and invalid, with the new form.
