Section 41(i) in Bihar Commercial Taxes Tribunal Regulation, 1979
(i)Every application under Section 42 of the Ordinance for review of an order passed by this Tribunal shall be in the form of a Memorandum and shall contain the full particulars of the order sought to be reviewed and shall set forth concisely and under distinct heads, the grounds for urging that the order sought to be reviewed is vitiated on account of a mistake which is apparent on face of the record and such grounds shall be numbered consecutively.
