Section 18(1) in The Assam Agricultural Income-Tax Rules, 1939
(1)A petition under Section 27 of the Act shall be in duplicate and shall be accompanied by a certified copy of the order of which revision is applied for and by the fee prescribed in Rule 19 and shall contain the following particulars :(i)a statement of the facts of the case;(ii)a reference to the particular order in respect of which the revision is applied for;(iii)the grounds on which the petition is filed; and(iv)the date of service of the order objected to.
