Section 52(2) in Bihar Value Added Tax Rules, 2005
(2)If the concerned Circle Incharge is satisfied about the bona fide of the application under sub-rule (1) he shall refund the amount of security furnished if such security is not required for the purposes for which it was furnished:Provided that if the applicant has any other unpaid liability under the earlier law or the Act the security shall first be applied towards adjustment of such liability and only the amount remaining after such adjustment, if any, shall be refunded.
