Section 31(1) in The Rajasthan Sales Tax Rules, 1995
(1)An appeal to be submitted before the Tax Board under sub-sections (2) and (3) of section 85 shall be in form ST 9 in triplicate and a memorandum of cross- objections under sub-section (5) of the said sections shall be in form ST 9 A in triplicate, and the procedure prescribed in rule 30 shall mutatis mutandis apply to the application for such appeal or a memorandum of cross-objections.
