Section 57(2) in Chhattisgarh Value Added Tax Rules, 2006
(2)(a)The memorandum of appeal shall be accompanied by :-(i)an authenticated copy of the impugned order; and(ii)a copy of the challan in proof of payment of the amount of tax and/or penalty, in accordance with the provisions of sub-section (4) of Section 48;(b)The application for revision shall be accompanied by an authenticated copy of the impugned order.
