Section 14AB(9) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994
(9)The application for review shall be preferred in the prescribed manner and within one year from the date on which a copy of the order to which the application related was served on the applicant on the manner prescribed and where it is preferred by a person other than an officer empowered by the Government under sub-section (1), it shall be accompanied by a fee of one thousand five hundred rupees.
