Section 63(1) in Chhattisgarh Value Added Tax Rules, 2006
(1)The fees payable in respect of appeal under Section 48, application for revision under Section 49 and miscellaneous application and petition for any relief shall be as follows :-(i)on a memorandum of appeal under Section 48 to the Appellate Deputy Commissioner - Rs. Ten.(ii)on a memorandum of appeal under Section 48 or sub-section (4) of Section 49 to the Tribunal - Rs. Thirty.(iii)on an application for revision under Section 49 - Rs. Ten.(iv)on any other miscellaneous application or petition for relief - Rs. Five.
