Section 5 in Tamil Nadu Sales Tax (Settlement of Arrears) Rules, 2011
5.
(1)The Certificate of Settlement of arrears issued under sub-section (1) of Section 8 of the Act shall be in Form V. The designated authority shall serve the said Certificate on the applicant and also inform the fact of issue of the said Certificate in Form VI to the assessing authority or appellate authority or revisional authority, as the case may be, within fifteen days from the date of its issue.(2)The designated authority shall also inform the applicant and the assessing authority or appellate authority or revisional authority, as the case may be, under the relevant Act, the fact of passing the order under sub-section (2) of Section 8 of the Act within seven days from the date of passing of the order.
