Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Value Added Tax (1St Amendment) Rules, 2009 [01 May 2009] CONTENTS 1. Short Title And Commencement 2. In The Himachal Pradesh Value Added Tax Rules, 2005, In Form Vat-Ii, For The Figures, Signs And Words "102-Receipts From State Value Added Tax Act Himachal Pradesh Value Added Tax (1St Amendment) Rules, 2009 [01 May 2009] In exercise of the powers conferred upon her under section 63 of the Himachal Pradesh Value Added Tax Act, 2005(Act No.12 of 2005), the Governor of Himachal Pradesh is pleased to make the following further amendments in the Himachal Pradesh Value Added Tax Rules, 2005 notified vide notification No.EXN-F(5)- 4/2005 dated 2nd December,2005 and published in Rajpatra, Himachal Pradesh (Extra Ordinary) dated 7th December,2005, namely:- 1. Short Title And Commencement :- (1) These rules may be called the Himachal Pradesh Value Added Tax (1st Amendment) Rules, 2009. (2) They shall come into force with immediate effect. 2. In The Himachal Pradesh Value Added Tax Rules, 2005, In Form Vat-Ii, For The Figures, Signs And Words "102- Receipts From State Value Added Tax Act :- 01-Voluntary Value Added Tax Rs. 02-Purchase Tax Rs. 03-Tax Deducted u/s 17 Rs. 04-Additional Demand- Rs. 05-Penalty u/s- Rs. 06-Interest Rs. 07-Other payments on account of- Rs. Total in Figures: Total in Words: Rs Total in Words: Rupees", the following shall be substituted, namely:- "103 Receipts under VAT Act Rs. 01-Value Added Tax Rs. 02-Registration Fee Rs. 03-Tax Deducted under section 17 Rs. 04-Purchase Tax- Rs. 05-Additional Demand Rs. 07-Sale of VAT XXVI-A Forms Rs. 08-Penalty/Composition Total in Words: Rs 09-Other Receipts 10-Deduct Refunds under VAT Rs 10-Deduct Refunds under VAT Total in Figures: Rs. Total in Figures: Rs Total in Words: Rupees", By order Principal Secretary (E and T) to the Government of Himachal Pradesh