Section 12 in Banking Cash Transaction Tax Rules, 2005
12. Form of appeal to Appellate Tribunal.-
An appeal under sub-section (1) or sub-section (2) of section 108 of the Act to the Appellate Tribunal shall be made in Form No. 6, and where the appeal is made by the assessee, the form of appeal, the grounds of appeal and the form of verification appended thereto shall be signed by the person specified in rule 7.APPENDIXFORM NO. 1[See sub-rule (1) of rule 3 of Banking Cash Transaction Tax Rules, 2005]Particulars of taxable banking transactions to be maintained by the branches of scheduled bank
