Section 8 in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
8. Procedure after registration of appeal.
(1)As soon as may be after the registration of the appeal, the Secretary shall fix a date for hearing in Form 'C'. A copy of the memorandum of appeal and of the order appealed from shall also be furnished to him. It shall be the duty of the State Representative to obtain the records of the case from the Commercial Tax Officer or the Deputy Commissioner, as the case may be, and transmit them to the Secretary concerned.
