Section 7 in The Kerala Tax on Luxuries Rules, 1976
7. Filing of Revision.
(1)Application for revision under Section 8 shall be in Form IV.(2)Every application for revision shall be in duplicate and shall be accompanied by the original or certified copy of the order against which application for revision is filed.(3)Every application for revision shall be accompanied by the fee specified under sub-section (4) of section 8.
