45A. Power of the Board and Collector to call for records.

(1)  The Board may, of its own motion, call for and examine the record of any departmental proceedings under this Act or the rules made thereunder for the purpose of satisfying itself as to the legality or propriety of any decision or order passed therein by an Officer of Sales Tax, it may pass such order as it may think fit;

Provided that no order imposing or enhancing any penalty or fine requiring payment of a greater amount of sales tax than the originally levied shall be passed unless the person affected by such order has been given an opportunity of showing cause and of being heard.

(2)  No proceeding under sub-section (1) shall be initiated in a case where an appeal under Section 45 or Section 46 is pending.

(3)  No order shall be made under this Section after the expiry of three years from the date of original decision or order of the sub-ordinate officer referred to in sub-section (1).

(4)  The Collector may exercise the powers conferred on the Board by sub-section (1) in respect of any case decided by an officer subordinate to him.