Section 7 in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015
7. Appeal to Appellate Tribunal.
(1)An appeal under sub-section (1) of section 18 to the Appellate Tribunal shall be made in Form 3, and where the appeal is made by the assessee, the form of appeal, the grounds of appeal and the form of verification appended thereto shall be signed by the person specified in sub-rule (2) of rule 6.(2)The memorandum of cross-objections under sub-section (4) of section 18 to the Appellate Tribunal shall be made in Form 4, and where the memorandum of cross objection is made by the assessee, the form of memorandum of cross objections, the grounds of cross-objections and the form of verification appended thereto shall be signed by the person specified in sub-rule (2) of rule 6.(3)Every appeal filed under sub-section (1) of section 18 shall be accompanied by a fee of twenty five thousand rupees.
