Section 58A in The Kerala Value Added Tax Act, 2003
58A. [ Powers of revision of the Commissioner suo-motu on the orders passed by Deputy Commissioner (Appeals) under section 55 of the Act. [Inserted by Kerala Act No. 18 of 2016, dated 13.11.2016.]
(1)Notwithstanding anything contained in sub-section (4) of section 3, the Commissioner or any Joint Commissioner authorized by him in this behalf, may suo-motu call for and examine any order passed by Deputy Commissioner (Appeals) or Assistant Commissioner (Appeals) under section 55, along with records thereof, which in his opinion is prejudicial to the interest of revenue and may make such enquiry or cause such enquiry to be made and subject to the provisions of this Act may pass such orders as he deems fit.(2)The Commissioner or Joint Commissioner shall not pass any order under sub-section (1), if,-(a)the order has been made on subject matter of an appeal before the Appellate Tribunal or of a revision before the High Court; or(b)more than one year have expired from the year in which the order referred to therein has been passed.(3)Notwithstanding anything contained in sub-section (2), the Commissioner may pass an order under sub-section (1) on any point which has not been decided in an appeal or revision referred to in clause (a) of sub-section (2), before the expiry of a period of one year from the date of the order in such appeal or revision.(4)No order under this section adversely affecting a person shall be passed unless that person has been given a reasonable opportunity of being heard.] [Inserted by Kerala Act No. 18 of 2016, dated 13.11.2016.]
