- No appeal and no application for revision shall lie against-(a)a notice issued under this Act calling upon a dealer for assessment or asking a dealer to show cause as to why he should not be prosecuted for an offence under this Act; or(b)an order pertaining to the seizure or retention of books of accounts, register and other documents; or(c)an order sanctioning prosecution under this Act; or(d)an interim order passed in the course of any proceedings under this Act.
