(4)The permission shall he granted in Form 14 and shall he subject to the following terms and conditions-(i)the registered dealer shall pay within thirty days of the expiry of each quarter, tax equal to one third of the amount of tax to which he has been assessed for the latest preceding year or one- third of the amount of tax payable according to his returns for the latest preceding year, whichever is greater;(ii)the registered dealer shall furnish the return within ninety days of the expiry of the year in respect of which such permission is granted and shall pay along with the return the balance of tax, if any, representing the difference between the tax payable according to such return and the tax already paid by him;(iii)the annual return shall he accompanied by a copy of Challan in Form 26 or [e-Receipt] [Substituted for 'e-Challan' by Notification No. F-A-5-7-2006-1-V (40), dated 14-6-2006.] in Form 26-A in respect of tax paid for the quarter or quarters of the period to which such return relates;(iv)the permission shall stand automatically revoked if the dealer is convicted of an offence punishable under the Act or under any earlier law and in that case he shall furnish all the returns normally due from him in accordance with the provisions of Section 18 within a period of thirty days from the date of such conviction; and(v)the permission granted under this rule shall he liable to be cancelled for breach of any of the terms and conditions subject to which it has been granted.
