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State of Rajasthan - Section
Section 80 in The Rajasthan Value Added Tax Rules, 2006
80. Court fees.
- Court fee stamps of the value indicated below shall be affixed on all documents in respect of appeals, revisions and other proceedings.-| Item No. | Nature of Document | Value of court fee stamps | |
| 1. | (a) | Memorandum of appeal under section 82 | Fifty rupees. |
| (b) | Memorandum of appeal under section 83 | One hundred rupees. | |
| (c) | Application for revision under section 84 | One hundred fifty rupees. | |
| (d) | Application for revision under section 85 | One hundred rupees. | |
| 2. | Vakalatnama by an advocate or authority by aChartered Accountant or by any Tax Practitioner enrolled underrule 63 or a friend or relative of the dealer authorized toappear or his representative under rule 61 when filed before,- | ||
| (a) | the Deputy Commissioner, the Assistant Commissioner, theCommercial Taxes Officer, or the Assistant Commercial TaxesOfficer. | Rupees two | |
| (b) | the Commissioner or the Tax Board. | Rupees four | |
| 3. | Application for adjournment of any proceedings before anyauthority under the Act. | Rupees two | |
| 4. | (a) | Application for obtaining copies. | Rupees two |
| (b) | Copy of any order passed by any authority under the Act orany other document. | Rupees four for every page or part thereof. | |
| (To be issued within seven days of the receipt of theapplication) | |||
| 5. | Application and copying fees for urgent copies. | Double of the fee payable at item No. 4 above. | |
| (To be issued within three days of the receipt of theapplication) | |||
| 6. | Application for inspection of files. | Rupees ten | |
| 7. | Application for grant of payment of demand ininstallments or postponement of payment of any demand or stayunder sub-sections (4) or (5) of section 38. | Rupees five | |
| 8. | Any other document not covered by item Nos. 1 to 7 above. | Rupees two |