Section 5(5) in Bihar Settlement of Taxation Disputes Act, 2016
(5)The prescribed authority shall, within seven days of the deposit of the entire settlement amount, as required by clause (a) of sub-section (4), and filing of the withdrawal petition of the dispute, as required by clause (b) of sub-section (4), make an order in form SET-V settling the dispute;Provided that if the party does not produce the evidences of the deposit of the entire settlement amount as required by clause (a) of sub-section (4) and filing of the withdrawal petition of the dispute as required by clause (b) of sub-section(4), the prescribed authority shall give an opportunity in form SET-VI of being heard and if any reasonable ground is not provided by the party, the prescribed authority shall reject the application for settlement of dispute in form SET-VII
