Section 6 in Tamil Nadu Sales Tax (Settlement of Arrears) Rules, 2011
6.
The revocation of the Certificate of Settlement of arrears under sub-section (1) of Section 12 of the Act shall be in Form VII. The designated authority shall serve the order of revocation on the applicant, and also inform the fact of issue of the order of revocation in Form VIII to the assessing authority or appellate authority or revisional authority, as the case may be, within fifteen days from the date of revocation of the said certificate.
