Section 64 in Uttaranchal Value Added Tax Act, 2005
64. Objection to Jurisdiction.
(1)No objection as to the territorial or pecuniary jurisdiction of any Assessing Authority shall be allowed by any Appellate or Revising Authority or the Tribunal unless such objection was taken up before the Assessing Authority at the earliest possible opportunity and unless, in the opinion of the Appellate or Revising Authority or the Tribunal, as the case may be, a failure of justice has in fact been occasioned thereby.(2)Where any assessment is set aside or quashed merely on the ground of want of territorial or pecuniary jurisdiction of the Assessing Authority or on any other ground of a like nature not affecting the substance, any tax already paid by the assessee, to the extent of the liability admitted by him, shall not be refundable to him, in consequence of the assessment being so set aside or quashed.
