(1)The Commissioner may, subject to the provisions of this Act, constitute a Union Territory level 'Authority for Clarification and Advance Rulings' consisting of, a Chairman in the rank of the Deputy Commissioner of Commercial Taxes and two other members not below the rank of the Commercial Tax Officer to clarify, in the manner prescribed, any aspect of the implementation of this Act.(2)No application shall be entertained where the question raised in the application,-(i)is already pending before any officer or authority of the Department or Appellate Tribunal or any Court;(ii)relates to a transaction or issue which is designed apparently for the avoidance of tax:Provided that no application shall be rejected under this sub-section unless an opportunity has been given to the applicant of being heard and where the application is rejected, reasons for such rejections shall be recorded in the order.(3)No officer or any other authority of the Department shall proceed to decide any issue in respect of which an application has been made by an applicant under this section and is pending.(4)The order of the authority shall be binding,-(i)on the applicant who had sought clarification;(ii)in respect of the goods or transaction in relation to which a clarification was sought; and(iii)on all the officers other than the Commissioner, provided the dealer does not file an appeal before the Appellate Tribunal within sixty days of the ruling in the manner prescribed.(5)The authority for clarifications shall have power to review, amend or revoke its rulings at any time for good and sufficient cause by giving an opportunity to the affected parties. An order giving effect to such review or amendment or revocation shall not be subject to the period of limitation.(6)The Commissioner may also refer any matter for opinion of the Authority for clarification without prejudice to his authority.
