Section 64 in Arunachal Pradesh Goods Tax Act, 2005
64. Custody, return and disposal of goods, goods vehicle and security.
(1)Where the Commissioner seizes any goods or goods vehicle, he shall give the dealer, person in charge of the goods vehicle or a person present on his behalf , as the case may be, a receipt for the same and obtain acknowledgement of the receipt so given to him.Provided that if person from whose custody the goods or goods vehicle are seized refuses to give an acknowledgement, the Commissioner may leave the receipt in his presence and record this fact.(2)The Commissioner -(a)shall keep any goods or goods vehicle seized under section 62 in his custody;(b)may retain them for such time as he considers Reasonable ;and(c)subject to sub-section (3), shall return the goods or goods vehicle to the dealer or other person from whose custody or power they were seized.(3)Where(a)the Commissioner has seized any goods;(b)the Commissioner has seized a goods vehicle; or(c)the Commissioner holds any goods as security for the performance of an obligation under this Act, the Commissioner may not sooner than one month after service of notice on(i)the person from whom the goods were seized;(ii)the person from whom the goods vehicle was seized;(iii)the person for whom the security was given; and(iv)any person against whom the security is to be enforced; as the case may be, of his intention to sell the goods, direct the auction of such goods to meet any arrears of tax, interest or penalty owed under this Act. (a) An auction of goods or a goods vehicle shall be carried out in the manner prescribed for the disposal of goods.
