Section 3 in Tamil Nadu Sales Tax (Settlement of Arrears) Rules, 2011
3.
(1)An application made under sub-section (1) of Section 5 of the Act shall be in Form I. It shall be in duplicate and shall be accompanied by two copies of the assessment order.(2)The said application shall either be presented to the designated authority in person or sent to the said authority by post.(3)The designated authority, on receipt of the said application, shall acknowledge the receipt of the same in Form II.(4)The designated authority shall also inform the assessing authority or appellate authority or revisional authority, as the case may be, under the relevant Act, the fact of making the said application by the applicant in Form III within seven days from the date of receipt of the said application.(5)If the designated authority finds any defect or omission in the application, he shall return the application for rectification of the defect or for supplying the omission within ten days from the date of receipt of the said application.(6)The designated authority may call for the records pertaining to assessment, appeal or other record, as it may consider necessary to verify the correctness of the particulars furnished in the said application.
