Section 151 in Andhra Pradesh Goods and Services Tax Act, 2017
151. Power to collect statistics.
(1)The Chief Commissioner may, if he considers that it is necessary so to do, by notification, direct that statistics may be collected relating to any matter dealt with by or in connection with this Act.(2)Upon such notification being issued, the Chief Commissioner, or any person authorised by him in this behalf, may call upon the concerned persons to furnish such information or returns, in such form and manner as may be prescribed, relating to any matter in respect of which statistics is to be collected.
