Section 7(1) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
(1)On receipt of an appeal, the Secretary concerned shall endorse on it the date of its receipt. The Secretary concerned shall thereafter, as soon as possible, examine:-(i)Whether the person representing it has the authority to do so; and (ii)Whether it confirms to the provisions of the Act, the rules and these regulations.If he Secretary concerned is satisfied on these points he shall cause it to be registered in a register to be kept for the purpose.
