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[Section 74]
[Entire Act]
State of Uttarakhand - Subsection
Section 74(1) in Uttaranchal Value Added Tax Act, 2005
| (a) On a memorandum of appeal under Section 51; | Two percent of the amount of tax, fee or penaltyin dispute, subject to a minimum of one hundred rupees and amaximum of one thousand rupees. |
| (b) on a memorandum of appeal under Section 53 | Seven and a half percent of the amount of tax,fee or penalty in dispute subject to a minimum of five hundredrupees and a maximum of two thousand rupees. |
| (c) On an application under Section 57 | One hundred rupees |
| (d) On any other application- | |
| (i) when addressed to the commissioner or therevising authority or the Tribunal | Twenty rupees |
| (ii) when addressed to any other officer orauthority | Ten rupees |