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State of Bihar - Section

Section 39 in Bihar Value Added Tax Rules, 2005

39. Information to be furnished and records to be maintained by persons engaged in the business of transporting goods, C&F agents, etc.

(1)Every person required by sub-section (1) of section 59 to furnish information shall, within one month of the appointed date, furnish the following certificate to the concerned circle incharge of every circle within whose jurisdiction his place of business is located:CertificateTo,Circle Incharge ______________ CircleCertified that the business operations of M/s______________________________________ (Name and style of the person/firm furnishing the certificate) are conducted at the following places:
Sr No. Complete address of the place of business Name and address of the owner of the premisesmentioned in column (2)
1 2 3
     
Further certified that the above information is true and correct to the best of my knowledge and belief and that no place has been omitted from the above list and that I am authorised to sign this certificate.
Place ........................... Signature
Date ...................... Designation of the person .........................signing the certificate
(2)If any change takes place in any of the particulars mentioned in the certificate furnished under sub-rule (1), a fresh certificate, incorporating such changes, shall be furnished to the authority specified in sub-rule (1) within seven days of such change.
(3)For the purpose of sub-section (2) of section 59, any clearing, forwarding or booking agent or a person engaged in the business of transporting goods shall maintain a register in Form VR-VIII.