Section 3(6) in Bihar Settlement of Taxation Dispute Rules, 2020

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(6)Duly filled in and signed application in Form-I with required documents shall be submitted before the authority as mentioned below:

Sl. No.	As on 31.12.2019 dispute related to	Authority before whom Form-I to be submitted
(1)	(2)	(3)
1.	Tax/Interest/Penalty/fine	Head of the Office where order in dispute hasbeen passed.
2.	Penalty order related to violation of provisionsfor movement of goods passed by Check post authority	In-charge of the circle in whose territorialJurisdiction such check post was situated.
3.	All other cases other than Sl. no.1 & 2above	In-charge of the circle who has jurisdictionover the business of the applicant.

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