Section 74(3) in Uttaranchal Value Added Tax Act, 2005
(3)No fee shall be payable in respect of: -(a)an application or a memorandum of appeal presented by the Commissioner or any other officer or authority appointed under this Act or the Rules made thereunder;(b)an application in which only information is sought and in which no specific relief is prayed for;(c)an application under Section 57, seeking a decision only as to rate of tax applicable or the point at which the tax is payable.
