Section 57(1) in Chhattisgarh Value Added Tax Rules, 2006
(1)Every appeal or application for revision shall,-(a)be in writing;(b)specify the name and address of the appellant/applicant;(c)specify the date of order against which it is made;(d)specify the date on which order was communicated to the appellant or applicant;(e)contain a clear statement of facts;(f)specify the grounds on which appeal or revision is preferred without any argument or narration and numbered consecutively;(g)state precisely the relief prayed for; and(h)be signed and verified by the appellant or applicant or an agent duly authorized by him in writing in this behalf in the following form, namely :-I.......................... the appellant/applicant named in the above memorandum of appeal/application for revision do hereby declare that what is stated therein is true to the best of my knowledge and belief.......................Signature
