Section 72(1) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 72(1) in Uttar Pradesh Value Added Tax Act, 2008

(1)Subject to other provisions of this Act, the fee payable on a memorandum of appeal or other applications under this Act filed or moved shall be as follows:

(a)	On a memorandum of appeal under section 55.		Two percent of the amount of tax, fee or penaltyin dispute, subject to a minimum of one hundred rupees and amaximum of one thousand rupees.
(b)	On a memorandum of appeal under section 57.		Seven and a half per cent of the amount of tax,fee or penalty in dispute, subject to a minimum of five hundredrupees and maximum of two thousand one hundred rupees.
(c)	On an application under section- 59 one hundredrupees.
(d)	On any other application-
	(i) When addressed to the Commissioner or theRevising Authority or the Tribunal or the Settlement Commission		Twenty rupees
	(ii)When addressed to any other officer orauthority.		Ten rupees.