Section 30(1) in Uttaranchal Value Added Tax Act, 2005
(1)Any officer or authority, or the Tribunal or the High Court may, on its own motion or on the application of the dealer or any other interested person, rectify any mistake in any order passed by him or it under this Act apparent on the face of the record, within three years from the date of the order sought to be rectified:Provided that where an application under this sub-section has been made within such period of three years, it may be disposed of even beyond such period;Provided further that no such rectification as has the effect of enhancing the assessment, penalty, fee or other dues shall be made unless a reasonable opportunity of being heard has been given to the dealer or other person likely to be affected by such enhancement.
