Section 503(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)An application under sub-section (2) of section 66 of the Act shall state in precise language the question of law upon which the Appellate Tribunal is required to make a reference to the court and contain a concise statement of the material facts out of which it arises. The application shall be accompanied by copies of (a) the order of the Appellate Tribunal refusing to state the case, (b) the order of the Appellate Tribunal under sub-section (4) of section 33* of the Act, (c) the order of the Appellate Assistant Commissioner and (d) the order of the Income-tax Officer.
