18. [ [Substituted by Act No. Orissa 10 of 2005, dated 9.9.2005.]
(1)Subject to rules and for reasons to be recorded in writing the Commissioner may, on his own motion at any time within five years, from the date of passing of an order by any authority subordinate to him, call for records of proceeding in which such order was passed if he considers that any order passed therein is erroneous in so far as it is prejudicial to the interest of revenue, he may, after making or causing to be made such enquiry as he deems necessary, revise any such order:Provided that any dealer or person likely to be affected by any order passed under this sub-section shall be given a reasonable opportunity of being heard before such order is made.(2)The Commissioner shall not revise, under sub-section (1), any order, if-(i)period for filling of appeal against the order as provided under section 16 or 17 has not expired; or(ii)the order has been made a subject matter of appeal under section 16 or 17; or(iii)more than five yeas have expired after the order, sought to be revised, was passed.Explanation. - In computing the period of limitation for the purposes of the sub-section, any period during which any proceeding under this section is stayed by an order or injunction of any Court shall be excluded.(3)Subject to the rules and for reasons to be recorded in writing the Commissioner may, upon application filed within the prescribed time, revise any order passed by any authority subordinate to him :Provided that the Commissioner may, for reasons to be recorded in writing, reject an application for revision.(4)The Commissioner shall not entertain any application for revision under sub-section (3), if the dealer or person filling the application, have a remedy by way of appeal under section 16 or section 17, did not avail of such remedy or did not file the application within the prescribed time.(5)Any dealer or person or, as the case may be, the Government aggrieved by any order passed by the Commissioner under sub-section (1) may, within sixty days from the date of receipt of such order, prefer an appeal if-(a)the order is passed by the Commissioner, to the High Court, and(b)the order is passed by any authorities subordinate to the Commissioner, to the Commissioner.(6)All orders passed under sub-section () shall be subjected to order passed in an appeal, if any be final.]
