Section 5(1) in Tamil Nadu Sales Tax (Settlement of Arrears) Rules, 2011
(1)The Certificate of Settlement of arrears issued under sub-section (1) of Section 8 of the Act shall be in Form V. The designated authority shall serve the said Certificate on the applicant and also inform the fact of issue of the said Certificate in Form VI to the assessing authority or appellate authority or revisional authority, as the case may be, within fifteen days from the date of its issue.
