Section 65(3) in The Rajasthan Sales Tax Rules, 1995
(3)An order or direction given under sub-rule (2), shall be subject to the following conditions, namely:-(a)no such order or direction shall be made in respect of any person unless an enquiry is conducted under rule 66;(b)any person against whom any such order or direction is made, may, within one month of the making of the order or direction, appeal to the Tax' Board;
