Section 113 in Tripura State Goods and Services Tax Act, 2017
113. Order of Appellate Tribunal.
(1)The Appellate Tribunal may, after giving the parties to the appeal an opportunity of being heard, pass such orders thereon as it thinks fit, confirming, modifying or annulling the decision or order appealed against or may refer the case bank to the Appellate Authority, or the Revisional Authority or to the original adjudicating authority, with such direction as it may think fir, for a fresh adjudication or decision after taking additional evidence if necessary.(2)The Appellate Tribunal may, if sufficient cause is shown, at any stage of hearing of an appeal, grant time to the parties or any of them and adjourn the hearing of the appeal for reason to be recorded in writing:Provided that no such adjournment shall be granted more than three times to a party during hearing of the appeal.(3)The Appellate Tribunal may amend any order passed by it under sub-section (1) so as to rectify any error apparent on the face of the record, if such error is noticed by it on its own accord, or is brought to its notice by the Commissioner or the Commissioner of central tax or the other party to the appeal within a period of three months from the date of the order:Provided that no amendment which has the effect of enhancing an assessment or reducing a refund or input tax credit or otherwise increasing the liability of the other party, shall be made under this sub-section,unless the party has been given an opportunity of being heard.(4)The Appellate Tribunal shall, as far as possible, hear and decide every appeal within a period of one year from the date on which it is filed.(5)The Appellate Tribunal shall send a copy of every order passed under this section to the Appellate Authority or the Revisional Authority or the original adjudicating authority, as the case may be, the appellant and the Commissioner or the jurisdictional Commissioner of central tax.(6)Save as provided in section 117 or section 118, order passed by the Appellate Tribunal on an appeal shall be final and binding on the parties
