Section 49 in Punjab General Sales Tax Rules, 1949
49. [ Procedure for determination of refund [Rule 49 substituted by GSR 35/P.A.46/48/S.27/Amd(29)/79 dated 21.3.1979.]
:- (1) When the assessing authority is satisfied after such scrutiny of accounts and such enquiries as it considers necessary that the claim for refund is admissible, he shall determine the amount of refund due and shall -(i)record an order sanctioning the refund if the amount to be refunded does not exceed two thousand rupees; and(ii)submit the record of the case together with its recommendations to the officer-in-charge of the district for orders if the amount to be refunded exceeds two thousand rupees.(2)When an order for the refund of any amount has been made, the officer incharge of the district -(i)shall, if the dealer desires payment in cash issue to him a Refund Payment Order in form ST XVII-A for such amount as may remain after adjusting the amount to be refunded towards the recovery of any amount due from the dealer for which a notice has already been issued to the dealer;(ii)if the dealer desires payment by adjustment against any amount subsequently payable by him, the officer incharge of the district or the appropriate assessing authority shall issue a Refund Adjustment Order in form ST XVII authorising the dealer to deduct the sum to be refunded from the amount payable by him in respect of the period for which a return is to be filed subsequent to the issue of such refund adjustment order or from any amount determined to be payable by him subsequently. After allowing adjustment, the officer incharge of the district or the assessing authority, as the case may be, shall cause a refund adjustment order to be cancelled.]
