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State of Bihar - Section

Section 19 in Bihar Settlement of Taxation Dispute Rules, 2020

19. *I/We want to get the case settled upon further payment of Rs. ............on account of assessed tax, Rs. .................. on account of interest, Rs. ..................... on account of penalty and Rs. ..................... on account of fine. *I/We undertake to pay the amount in the appropriate Government Treasury within such time as may be directed.

Declaration:I, ............................. (full name in block letters) declare that the information and particulars furnished in this application are correct and complete.Date :*Strike out whichever is not applicable.(Signature of the applicant)(Status).Form - II(Form of Acknowledgment under the Bihar Settlement of Taxation Disputes Act , 2019)[See Rule 3(7)]Office of the ...........................Receipt No.Date -Application in Form-I ....................................................Received from(A)Trade name of the business............................................................(B)Registration Certificate Number under the law, if any............................(C)E-mail address..........................................................................(D)Mobile No. ..............................................................................Check slip [(Tick () if enclosed (x) if not enclosed)]
(1) Copy of annual return or all applicablequarterly returns for the period in dispute, if filed {|
 
|-| (2) Statement alongwith copies of challan in support of payment of admitted Tax andpayment against disputed amount before commencement of the Act| {||-||}|-| (3) Payment reportdownloaded from the website of Commercial Taxes Department| {||-||}|-| (4) Form C-II alongwith certificate of deducting authority as prescribed inRule-3(2)(b)| {||-||}|-| (5) Copy of the orderlevying any tax, interest or penalty or fine| {||-||}|-| (6) Copy of demandnotice regarding dispute| {||-||}|-| (7) Statement alongwith statutory certificates/declarations received in original| {||-||}|-| (8) E-mail address &mobile no. mentioned on prescribed place in Form-I| {||-||}|-| (9) Copy of PAN ofthe applicant, duly signed by blue ballpoint pen| {||-||}|}Place :Seal :SignatureDesignationForm - III(Form of Deficiency memo for rectification of defects of application in Form-I under the Bihar Settlement of Taxation Disputes Act, 2019)[See Rule 4(3)]Office of the ..............................
(1)Name and style of business in respect of which application in form Form-I has been received:
(2)Postal address as per Form-I:
(3)Registration Certificate Number under the law, if any:
(4)E-mail address to which notices / communications may be sent:
(5)Mobile number to which communications may be sent:
(6)Nature of demand involved in dispute:
(7)Period to which dispute relates:OrderThe aforesaid application in Form-I filed by you and acknowledged vide receipt No. .............. dated ............. of this office is *incomplete/*incorrect/*does not conform to the requirements of rule 3 due to following reasons- (specify the reason)