Section 8(11) in Chhattisgarh Value Added Tax Rules, 2006
(11)Where an option given by a registered dealer under clause (a) of sub-section (2) of Section 10 stands revoked under the provisions of clause (b) of said sub-section, such dealer shall, for the period from the date on which the option stands revoked, to the date of expiry of the year for which the option has been given shall furnish returns in accordance with the provisions of Section 19.Chapter - IV
