18. Appeal to the Commissioner (appeals). - (1) Any person objecting to the amount of hotel-receipts tax for which he is assessed by the Income-tax Officer, or denying his liability to be assessed under this Act, or objecting to an order under section 12 refusing to re-open an assessment made under section 11 or objecting to any penalty or fine imposed by the Income-tax Officer, or to the amount allowed by the Income-tax Officer by way of any relief under any provision of this Act, or to any refusal by the Income-tax Officer to grant relief, or to an order of rectification having the effect of enhancing the assessment or reducing the refund, or to an order refusing to allow the claim made by the assessee for a rectification under section 20, may appeal to the
commissioner (Appeals).(2)Every appeal shall be in the prescribed form and shall be verified in the prescribed manner;(3)An appeal shall be presented within thirty days of the following date, that is to say,--(a)where the appeal relates to assessment or penalty or fine, the date of service of the notice of demand relating to the assessment or penalty or fine, or(b)in any other case, the date on which the intimation of the order sought to be appealed against is served;Provided that the Commissioner (appeals may admit an appeal after the expiration of the said period if he is satisfied that the appellant had sufficient cause for not presenting it within that period.(4)The Commissioner (Appeals) shall bear and determine the appeal and, subject to the provisions of this Act, pass such orders as he thinks fir and such orders may include enhancing the assessment or penalty;Provided that an order enhancing the assessment or penalty shall not be made unless the person affected thereby has been given a reasonable opportunity of showing cause against such enhancement.(5)The procedure to be adopted in the hearing and determination of the appeals shall, with any necessary modification, be in accordance with the procedure applicable in relation to income-tax.
