Section 62A(1) in Chhattisgarh Value Added Tax Rules, 2006
(1)Any dealer seeking relief under sub-section (7) of Section 49 shall make an application in two copies in Form 75 to the State Government. Such application shall be entertained by the State Government when-(a)it is accompanied by authenticated copies of the original order and subsequent appellate and/or revision order;(b)admitted tax, interest and penalty is paid and the proof of payment is furnished along with the application.
