Section 15(1) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
(1)An appeal under Section 23 shall be preferred to the appellate authority in Form-ETLA-14 and shall -(a)specify all the particulars given in the prescribed Form,(b)be signed by the appellant or by his authorised representative,(c)be verified in the manner given in the prescribed Form,(d)be accompanied by a certified copy of the order appealed against, and(e)be affixed with court fees stamps of Rs. 50/ - .
