Section 4(6) in Bihar Settlement of Taxation Dispute Rules, 2020
(6)Where upon verification under sub-rule (2), it is found by the authority specified in that sub-rule that(a)the application conforms to the requirements of rule 3,(b)the disputed amount and the settlement amount have been computed correctly, and in accordance with the provisions of the Act, and(c)all payments of tax, interest, penalty or fine specified by the party in the application in Form -I are borne out and verified from the official records or payment reports generated on the Vatmis Application of the Commercial Taxes Department, Bihar, the said authority shall, within ten days from receipt of application in Form-I, direct the party by order in Form-V, to deposit the settlement amount into Government Treasury, in the manner provided in Rule 27 of the Bihar Value Added Tax Rules, 2005, and furnish the challan evidencing such payment preferably within seven days of the receipt of the order, but in no case later than two days before the expiry of the Rules.
