Section 109A in Punjab Goods and Services Tax Rules, 2017
109A. [ Appointment of Appellate Authority. [Substituted by Notification No. G.S.R. 8/P.A.5/2017/S.164/Amd.(26)/2019, dated 12.2.2019 (w.e.f. 29.6.2017).]
(1)Any person aggrieved by any decision or order passed under this Act or the Central Goods and Services Tax Act, or the Union Territory Goods and Services Tax Act may appeal to -(a)the Additional Commissioner where such decision or order is passed by the Joint Commissioner;(b)the Joint Commissioner (Appeals) where such decision or order is passed by the Deputy Commissioner of State Tax;(c)the Deputy Commissioner (Appeals) where such decision or order is passed by Assistant Commissioner of State Tax or State Tax Officer;within three months from the date on which the said decision or order is communicated to such person.(2)An officer directed under sub-section (2) of section 107 to appeal against any decision or order passed under this Act, or the Centre Goods and Services Tax Act or the Union Territory Goods and Services Tax Act, may appeal to -(a)the Additional Commissioner where such decision or order is passed by the Joint Commissioner;(b)the Joint Commissioner (Appeals) where such decision or order is passed by the Deputy Commissioner of State Tax;(c)the Deputy Commissioner (Appeals) where such decision or order is passed by Assistant Commissioner of State Tax or State Tax Officer;within six months from the date of communication of the said decision or order.]
