Section 26(4) in The Chhattisgarh Value Added Tax Act, 2005
(4)If any registered dealer who is required under sub-section (3) to pay the tax in advance furnishes the return under sub-section (1) of Section 19 and pays the amount of tax in accordance with the provisions of sub-section (2) of Section 25 on or before the date specified in the notice issued under subsection (3) or satisfies the Commissioner that the return had already been furnished by him by the date by which it was due, the said notice shall stand cancelled.
