(1)Where an appellant or his authorised representative does not appear on the date fixed for hearing to an appeal filed under rule 30 or 31, the appellate authority or the Tax Board, as the case may be, may dismiss the appeal in default.(2)Where the appellant makes an application on plain paper within thirty days of the date of communication of such order and satisfies the authority who has dismissed the appeal that he was prevented by sufficient cause from appearing before him on the date that had been fixed for hearing, such appeal may be restored with such conditions as may be deemed fit.
