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State of Uttarakhand - Section

Section 74 in Uttaranchal Value Added Tax Act, 2005

74. Fees in certain Cases.

(1)Subject to the provisions of sub-section (3), the fee payable on a memorandum of appeal or other applications under this Act filed or moved shall be as follows:-
(a) On a memorandum of appeal under Section 51; Two percent of the amount of tax, fee or penaltyin dispute, subject to a minimum of one hundred rupees and amaximum of one thousand rupees.
(b) on a memorandum of appeal under Section 53 Seven and a half percent of the amount of tax,fee or penalty in dispute subject to a minimum of five hundredrupees and a maximum of two thousand rupees.
(c) On an application under Section 57 One hundred rupees
(d) On any other application-
(i) when addressed to the commissioner or therevising authority or the Tribunal Twenty rupees
(ii) when addressed to any other officer orauthority Ten rupees
(2)The fee referred to in this Section and any provisions of this Act shall be payable in the manner prescribed, and proof of deposit shall be attached to the memorandum, or application as the case may be:Provided that where the amount of fee payable does not exceed fifty rupees, the same may be paid in Court fee stamp.
(3)No fee shall be payable in respect of: -
(a)an application or a memorandum of appeal presented by the Commissioner or any other officer or authority appointed under this Act or the Rules made thereunder;
(b)an application in which only information is sought and in which no specific relief is prayed for;
(c)an application under Section 57, seeking a decision only as to rate of tax applicable or the point at which the tax is payable.