Section 3(2) in Bihar Settlement of Taxation Dispute Rules, 2020
(2)Separate applications in Form -I, shall be furnished for every dispute along with -(a)copy of annual return or all applicable quarterly returns for the period in dispute, if filed :Provided that where a dispute does not relate to any assessed tax but relates to imposition of any penalty or interest or fine, copy of returns/annual return shall not be required to be enclosed,(b)proof of payment in support of payment of admitted tax and payment against disputed amount before commencement of this Act, by way of challan or challans along with statement, or the payment report downloaded from the website of Commercial Taxes Department or fully and correctly filled TDS certificate in Form C-II, where applicable:Provided that in case of TDS certificate in Form C-II, applicant shall furnish a certificate issued by the deducting authority that amount of tax Rs. ........... deducted from the applicant's bill for the period ................. has been deposited into ....................... (name of the treasury) Treasury vide challan no. .................dated ...................... The said challan of Rs..................... deposited into government treasury also includes the amount deducted from M/s ............................. (name of deductee)(c)copy of the order levying any tax, interest or penalty or fine where available or copy of the demand notice, where such order is not available,(d)copy of the demand notice, where not furnish under clause (c),(e)statement along with statutory certificates/declarations received, to be submitted in original,(f)e-mail address and mobile number on prescribed place of Form-I,(g)copy of PAN of the applicant, duly signed by blue ballpoint pen.
