Section 19 in Rajasthan Tax Board Regulations, 2017
19. Particulars required to be filled in application.
- Every application seeking stay of demand shall set forth concisely the following: -(i)facts in brief and grounds regarding the demand of tax, interest, penalty or any other sum, recovery of which is sought to be stayed;(ii)the result of the appeal filed before the appellate authority or any other authority if any;(iii)the date of filing of appeal, application before the Tax Board(iv)reasons in brief for seeking stay;(v)prayer to be mentioned clearly and concisely stating exact amount of the tax, interest, penalty or any other demand sought to be stayed; and(vi)the contents of the stay applications supported by an affidavit sworn in by the appellant, applicant or his duly authorized representative.
