Section 14 in Punjab State Development Tax Act, 2018
14. Revision.
(1)The Commissioner or the officer appointed under section 3 may, on his own motion, or on an application made to him, call for and examine the record of any proceedings which are pending before or have been disposed of by any authority subordinate to him for the purpose of satisfying himself as to the legality or propriety of such proceedings or order made therein and may pass such order in relation thereto as he may deem fit.(2)No application under sub-section (1) shall be entertained after the expiry of period of a sixty days from the date of receipt of the order.(3)The powers of revision shall be exercised within a period not exceeding three years from the date on which the order was served upon the assessee.(4)No order under this section shall be passed without giving the applicant or the assessee a reasonable opportunity of being heard.(5)Where the Commissioner or the officer appointed under section 3 rejects any application for revision under this section, he shall record the reasons for such rejection.(6)The order passed under sub-section (1) of this section shall be appealable before the Tribunal within a period of sixty days from the date of communication of the order:Provided that the Tribunal may admit an appeal preferred after the period of sixty days if it is satisfied that the assessee had sufficient cause for not filing the appeal within the stipulated time.
