Section 63(1) in Gujarat Value Added Tax Rules, 2006
(1)Where the Commissioner accepts from any person, a sum by way of composition of an offence under section 89, he shall communicate in writing in that behalf in Form 310 specifying therein,(a)the sum determined by way of composition;(b)the date on or before which the sum shall be paid into the Government Treasury;(c)the authority before whom and the date on or before which a receipted chalan shall be produced in proof of such payment; and(d)the date on or before which the person shall report the fact to the Commissioner.
