Section 16(1) in Bihar Commercial Taxes Tribunal Regulation, 1979
(1)The Secretary shall, on receipt of an application, examine the same to find out-(a)whether it conforms to the provisions of the Ordinance and the rules under which the application has been filed as well as to these regulations;(b)whether the person presenting the same has authority to do so; and(c)whether it is, otherwise, in order.The Secretary shall note the result of his examination on the order-sheet of the record of the case and put up the same to the Tribunal for necessary orders.
