(3)in section 9, the existing provision shall be numbered as subsection (1) and after the sub-section as so numbered, the following subsection shall be inserted, namely:-"(2) The burden of proving the denial of any transaction or the correctness in the returns, applications, payments, declarations, delivery notes and other records furnished by the dealer under this Act, through the website or portal of the Commercial Taxes Department, by using the user identification name and password allotted to him by the assessing authority or the Commissioner, shall be on such dealer.";
