Section 15 in Bihar Commercial Taxes Tribunal Regulation, 1979
15. Registration of application.
(1)Every application presented to the Tribunal or received by it through post shall be sealed by the date-seal of the Tribunal. The Secretary shall endorse on such application as well as on all documents bearing court-fee the date of receipt. He shall also get the court fee stamps on such application or documents punched. The application, thereafter shall be entered in the relevant register of applications in the order of its receipt, the court fees being entered in a separate court-fee register.(2)Miscellaneous petitions presented before a Bench of the Tribunal or before the Secretary, or received by post, shall also be similarly sealed, dated and endorsed and court-fee stamps shall be punched and entered in the relevant register and placed in the relevant records, maintained for such purpose.
