Section 80 in The Dadra and Nagar Haveli Excise Regulation, 2012
80. Power of Excise Commissioner to rectify mistakes apparent from the records. - The Excise Commissioner may, at any time within six months from the date of the order with a view of rectifying any mistake apparent from the record, amend any order passed by him and shall make such amendments if the mistake is brought to his notice by any of the parties to the appeal :
Provided that an amendment which has the effect of enhancing an assessment or reducing a refund or otherwise increasing the liability of the other party, shall not be made under this section, unless the Excise Commissioner has given notice to the appellant of his intention to do so and has granted him an opportunity of being heard.
