Section 40 in The Gujarat Value Added Tax Act, 2003
40. [ Refund of tax for certain categories.] [Refer P.C Gujaka 28 dated 17-2-2007]
(1)Subject to such terms and conditions as it may impose, the State Government may, if it considers necessary so to do in the public interest, by notification in the Official Gazette, authorize the Commissioner to grant refund of the amount of tax separately charged by any registered dealer to any class of persons who have purchased the goods from such dealer.(2)Every notification issued under sub-section (1) shall be laid for not less than thirty days before the State Legislature as soon as possible after it is issued and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make, during the session in which it is so laid or session immediately following. Any recession or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.(3)Any person, so entitled for refund under sub-section (1) may apply to the prescribed authority in the manner and within the time as may be prescribed. The Commissioner shall subject to provisions of this Act grant such refund to such person.
