(2)The Appropriate Assessing Authority shall verify the correctness of the claim of such refund and on being satisfied, shall issue the refund voucher in Form VAT- XII which shall be credited to the declared bank account of the dealer in the manner specified under rule 30 within three months from the date of filing of application claiming the refund.[Provided that no refund exceeding rupees fifteen lacs shall be made without prior approval of the Commissioner.] [Inserted vide sixth Amendment Rules, 2008 published in the Official Gazette, Series I No. 39 dated 31-12-2008(EO)]
