- (i) In this Scheme, unless the context otherwise requires,-(a)"Chapter" means Chapter V of the Finance Act, 1994; (32 of 1994)(b)"declarant" means any person who makes a declaration under sub-section (I) of section 107;(c)"designated authority" means an officer not below the rank of Assistant Commissioner of Central Excise as notified by the Commissioner of Central Excise for the purposes of this Scheme;(d)"prescribed" means prescribed by rules made under this Scheme;(e)"tax dues" means the service tax due or payable under the Chapter or any other amount due or payable under section 73A thereof, for the period beginning from the 1st day of October, 2007 and ending on the 31st day of December, 2012 including a cess leviable thereon under any other Act for the time being in force, but not paid as on the 1st day of March, 2013.(2)Words and expressions used herein and not defined but defined in the Chapter or the rules made thereunder shall have the meanings respectively assigned to them in the Chapter or the rules made thereunder. '
