Section 12 in Andhra Pradesh Sales Tax (Settlement of Disputes) Act, 2001
12. Settlement of dispute.
(1)The competent authority on being satisfied about the payment of the amount which the applicant is required to pay by virtue of the order passed under section 11 shall settle the dispute in respect of which an application has been made and issue a certificate of settlement for such dispute in such forms as may be prescribed, to the applicant ordinarily within fifteen days of the receipt of the proof of payment, and thereupon such applicant shall be discharged from his liability to make payment of the balance amount of such arrears of tax, penalty or interest in dispute:Provided that a certificate of settlement shall be issued by the competent authority separately in respect of every application.(2)the competent authority, for reasons to be recorded in writing, may refuse to settle dispute where it appears to him that the applicant has concealed any material evidence or suppressed any information or particulars by furnishing untrue or false of incorrect or incomplete information:Provided that no order adversely affecting the applicant shall be passed without giving the applicant a reasonable opportunity of showing cause against such refusal.
