Section 10 in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
10. Procedure of the hearing.
- On the date fixed for hearing or on any other date to which the hearing may be adjourned, the party shall ordinarily be heard first in support of his appeal. The respondent or his pleader or his authorized agent, shall, if necessary, be heard next, and in such case, the party shall be entitled to reply.
