Section 58(1) in Gujarat Value Added Tax Rules, 2006
(1)The fees for appeal or revision shall be paid as under:-(a)On a memorandum of appeal against an order of assessment, re-assessment or rectification. Rs. 50(b)On memorandum of appeal against an order other than an order specified in (a) above Rs. 50 (c) On a second appeal or revision to the Tribunal Rs. 200 (d) On an application for determination of question under section 80. Rs. 200 per question
