(1)An assessee who is dissatisfied with the decision of the Appellate Tribunal or Commissioner may, within sixty days after being notified of the decision, file a revision with the High Court; and the assessee so appealing shall serve a copy of the notice of revision on the respondent to the proceeding.(2)A revision to the High Court may be made on the question of law or an errornous decision or failure to decide a question of law that will be raised in the revision.(3)The Commissioner shall also be made a party to the proceedings before the High Court where appeal is filed by the dealer or person.(4)The High Court may on application either by the petitioner or by the respondent review any order passed by it provided such application is made within one year from the date of judgement.
