Section 8(2) in Chhattisgarh Value Added Tax Rules, 2006
(2)On receipt of the [under sub-rule (1) and sub-rule (10)] [Inserted by Notification No. F-10/6/2006/CT/V (29), dated 3-5-2007 (w.e.f. 1-4-2006).] application the appropriate Commercial Tax Officer shall verify the correctness of the application and on being so satisfied, the appropriate Commercial Tax Officer shall by an order in writing grant permission to the registered dealer to make lump sum payment by way of composition and send a copy thereof to the registered dealer making the application.
