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State of Bihar - Section

Section 8 in Bihar Settlement of Taxation Dispute Rules, 2020

8. Period to which dispute relates :

OrderWhereas upon verification of the aforesaid application in Form-I filed by you, it is found that -
(i)*Your following payments of tax, interest, penalty or fine specified in the application in Form -I are not verifiable from the official records or payment reports generated on the Vatmis Application of the Commercial Taxes Department, Bihar:-
S.No Date Amount on account of Tax/Interest/Penalty/Fine
       
       
       
(ii)* the settlement amount has not been computed correctly or is not in accordance with the provisions of the Act as shown in the table below. Amount paid in respect of the dispute before the commencement of the Act and which is verified from official records or Vatmis is also shown in the table-
Dispute relating to: Settlement Amount as shown in applicationForm-I Settlement amount as calculated in accordancewith the provisions of the Act Amount paid in respect of the dispute beforethe commencement of the Act and verified from official records orVatmis
1 2 3 4
on account of arrear of tax for nonfurnishing/non-production of statutory Certificates/Declarations      
on account of other arrear of tax      
on account of dispute arising out of an orderlevying penalty, fine or interest under the law      
You are, therefore, hereby directed to -
(a)*furnish treasury certificate(s) in respect of payments of tax, interest, penalty or fine as per table of clause (i) of the above order by.............(date) (in case where treasury certificate(s) are required).
(b)*produce evidences of balance settlement amount of Rs. ............on account of assessed tax, Rs. .................. on account of interest, Rs. ..................... on account of penalty and Rs. ..................... on account of fine in form of challans by.............(date) (in case where treasury certificate(s) are not required).
(c)*produce evidences of balance settlement amount of Rs. ............on account of assessed tax, Rs. .................. on account of interest, Rs. ..................... on account of penalty and Rs. ..................... on account of fine in form of challans by.............(date) (in case where treasury certificate(s) are required and if it is produced), or produce evidences of balance settlement amount of Rs. ............on account of assessed tax, Rs. .................. on account of interest, Rs. ..................... on account of penalty and Rs. ..................... on account of fine in form of challans by.............(date) (in case where treasury certificate(s) are required and if it is not produced).
Place :Date :Seal:*Strike out whichever is not applicable.SignatureDesignationMemo No.Date-Copy forwarded to ............................. (Party)Place :Date :Seal :SignatureDesignationNote:- Failure on the part of the party entails rejection of application for settlement of dispute without any further hearing to the party.Form - V(Order to deposit settlement amount under the Bihar Settlement of Taxation Disputes Act , 2019)[See Rule 4(6)]Office of the ..............................