Section 10(4) in The Prohibition of Benami Property Transactions Rules, 2016
(4)Where the appeal is preferred after the expiry of the period of forty-five days referred to in [sub-section (1) or sub-section (1A), as the case may be] [Substituted 'sub-section (1)' by Notification No. G.S.R. 885(E), dated 29.11.2019.] of section 46, it shall be accompanied by a petition, in quadruplicate, duly verified and supported by the documents, if any, relied upon by the appellant, showing cause as to how the appellant had been prevented from preferring the appeal within the period of forty-five days.Form 1[See rule 8(3)]Management of Confiscated Property Register (Moveable).Order number:Date of receipt of properties:Description of properties (quantity, amount, estimated value):Name(s) and address(es) of the benamidar and beneficial owner, if his identity is known:Name and address of the Treasury or bank where the properties are deposited for safe custody:Date and time of deposit of confiscated properties in the Treasury or bank:Receipt number with date of the receipt obtained from the Treasury or bank:Remarks of the Administrator:(Signature of the Administrator)Name of the AdministratorDate:(Seal)Form 2[See rule 8(5)]Management of Confiscated Property Register (Immoveable)Order Number:Date of receipt of properties:Description of properties:(In case of land :- area, survey number, plot number, location and complete address. In case of building: house number, location and complete address)Name(s) and address(es) of the benamidar and beneficial owner, if his identity is known:Remarks of the Administrator:(Signature of the Administrator)Name of the AdministratorDate:(Seal)Form 3[See rule 10(1)]From__________________________________________________________________________(Mention name and address of the appellant here).ToThe Registrar,Appellate Tribunal(Address)Sir,The above-named appellant, begs to prefer this appeal under section 46 of the Prohibition of Benami Property Transactions Act, 1988 against order Number ______________ dated _________ [passed by the authority (address of the authority)] [Substituted 'passed by the Adjudicating Authority (address of Adjudicating Authority)' by Notification No. G.S.R. 885(E), dated 29.11.2019.] under the said Act on the following facts and grounds.Facts(Mention briefly the facts of the case here. Enclose copy of the order [passed by the authority] [Substituted 'passed by the or Adjudicating Authority' by Notification No. G.S.R. 885(E), dated 29.11.2019.] and copies of other relevant documents, if any.)Grounds(Mention here the grounds on which appeal is preferred).PrayerIn the light of what is stated above, the appellant prays for the following relief:-Relief Sought(Specify the relief sought)DeclarationThe fee payable for this appeal as mentioned in sub-rule (2) of rule 10 has been deposited in the form of demand draft with the Registrar, Appellate Tribunal, (Address) vide receipt number____________ dated __________.(Signature of the Appellant)(Name of the Appellant)VerificationI........................... the appellant, do hereby declare that the facts stated above are true to the best of my information and belief.Verified today the .................................... day of ...........................(Signature of the Appellant)(Name of the Appellant)List of documents:Place:Date:[Substituted by Notification No. G.S.R. 885(E), dated 29.11.2019.]
