Section 46(2) in Chhattisgarh Value Added Tax Rules, 2006
(2)Where an order for forfeiture is made the authority passing the order therefor shall, by a notice placed on the notice board of its office, publish the following details for information of the persons concerned, namely :-(i)The name and address of the dealer and the registration certificate number, if any, in whose case the order is passed;(ii)Date of order;(iii)The amount forfeited;(iv)Description of goods in respect of which the amount forfeited was collected;(v)The period to which the order passed relates;(vi)Reasons for forfeiture.
