Section 64(2) in Uttar Pradesh Value Added Tax Act, 2008
(2)The petition shall be submitted in such form and in such manner as may be prescribed along with satisfactory proof of deposit of fee of five thousand rupees and full disclosure of his turnover which has not been furnished to the assessing authority with additional amount of tax payable on such turnover and such other particulars to the Settlement Commission to have the case settled:Provided that no petition shall be entertained unless the amount of tax on the turnover of sale or purchase disclosed in the petition has been paid and proof there for has been enclosed.
