Section 21(1) in The Chhattisgarh Value Added Tax Act, 2005
(1)The assessment of every registered dealer shall be made separately for every year :Provided that-(a)the Commissioner, may, subject to such conditions and restrictions as may be prescribed, assess the tax due from any dealer for any part of a year;(b)a registered dealer who claims a refund of input tax rebate under the provisions of sub-section (4) of Section 13,-(i)in his return for any quarter of a year and makes an application for that purpose, along with such return or before the date on which the return for the subsequent quarter becomes, due; or(ii)in his returns for a year and makes an application for that purpose before the date on which the return for the first quarter of the subsequent year becomes due,the assessment of such dealer for that quarter or year, as the case may be shall be made in accordance with the provisions of sub-section (4) within a period of three months from the date of receipt of the application.
