Section 62 in Chhattisgarh Value Added Tax Rules, 2006
62. Supply of copy of order to the appellant or applicant and the officer concerned.
- A copy of the order passed by the appellate authority other than the High Court or passed by the Revisional Authority in appeal or revision shall be supplied free of cost, to the appellant or applicant or the person affected thereby and another copy shall be sent to the officer whose order forms the subject matter of the appeal or revision proceedings.
