Section 50 in The Chhattisgarh Value Added Tax Act, 2005
50. Additional evidence in appeal or revision.
- A dealer shall not be entitled to produce additional evidence whether oral or documentary in appeal before the [Additional Commissioner or] [Inserted by C.G. Act No. 13 of 2011, dated 3.5.2011.] Appellate Deputy Commissioner or the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] or in revision before the Commissioner except where the evidence sought to be adduced is evidence, which the Assessing Authority had wrongly refused to admit or which after exercise of due diligence was not within his knowledge or could not be produced by him before the Assessing Authority or for the production of which adequate time was not given by the Assessing Authority and in every such case upon the additional evidence being taken on record reasonable opportunity for challenge or rebuttal shall be given to the Commissioner.
