Section 12A in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958
12A. [ Grant of stay in Appeal and Revision. [Rule 12A was added by G.N., H.D., No. MTA. 3885/16/TRA-3, M.G.G., Part IV-B, dated 12.1.1989, page 65.]
(1)No appellate or revisional authority, while entertaining and disposing of the appeal or revision application, shall grant a stay against notice of demand unless the appellate or revisional authority is satisfied that there is an apparent error in interpretation and application or relevant law resulting in undue hardship to the aggrieved party.(2)Where the stay is granted under sub-rule (1), the appellate or revisional authority shall, as far as possible, dispose of the appeal or application for revision, within a period of six months from the date of grant of such stay]
