Section 82(7) in The Rajasthan Value Added Tax Act, 2003
(7)The appellate authority may, before disposing of any appeal make such further enquiry as it thinks fit, or may direct the assessing authority or the officer against whose order appeal has been preferred to make further enquiry and report the result of the same to the appellate authority and in disposing of the appeal the said authority may,-(a)in the case of an order of assessment, interest or penalty,-(i)confirm, enhance, reduce or annul the assessment, interest or penalty; or(ii)set aside the order of assessment, interest or penalty and direct the assessing authority to pass fresh order after such further enquiry as may be directed; and(b)in the case of any other order, confirm, cancel, vary or remand such order.
