Section 12 in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019
12. Settlement of arrears and passing of order of settlement.
(1)If the designated authority is satisfied that the applicant has paid the requisite amount determined in accordance with section 10, the designated authority shall pass an order and provide the copy of the said order to the applicant and thereupon, notwithstanding anything contained in the Relevant Act, such applicant shall be discharged of his liability to the extent of the amount of waiver specified in the order of the settlement.(2)Where, the application for settlement of arrears of tax, interest, penalty or late fee is not in accordance with the provisions of this Act, then, the designated authority may, by order, in writing, reject the application, after giving an opportunity of being heard to the applicant.(3)The designated authority may, on his own motion or on application of the applicant, within six months from the date of the receipt of the order of the settlement by the applicant, rectify any error apparent from the record :Provided that, no order adversely affecting the applicant shall be passed without giving him a reasonable opportunity of being heard.
