(1)  Every registered retailer making taxable supplies shall furnish a true and correct return in the prescribed form to the designated branch of the bank specified by the Board.

(2)  A return for the period or any part of the period from the 1st January to the 31st March shall be furnished on or before the 15th April, in that year.

(3)  A return for the period or any part of the period from the 1st April to the 30th June shall be furnished on or before the 15th July, in that year.

(4)  A return for the period or any part of the period from the 1st July to the 30th September shall be furnished on or before the 15th October, in that year.

(5)  A return for the period or any part of the period from the 1st October to the 31st December shall be furnished on or before the 15th January, in the following year.

(6)  If there is a change in the rate of tax during a tax period, a separate return in respect of each portion of tax period, showing the application of different rates of tax, shall be furnished.