Section 65(3) in Uttar Pradesh Value Added Tax Act, 2008
(3)The petition referred to in section 64 shall be placed before the bench to which it has been marked by the Chairman and where the bench, after giving reasonable opportunity of being heard to the petitioner and the representative officer of the Commissioner, is of the opinion that prima facie case for settlement is made out, it shall, subject to provision under sub-section (4), (i)order for registration of the case; and(ii)stay the proceedings before the assessing authority in the case.
