Section 68(4) in Haryana Value Added Tax Rules, 2003
(4)If any person feels aggrieved by an order issued by the Government and publicised in the manner laid down in sub-rule (3), he may at any time prefer an appeal against such order to the Tribunal as if the order is an appealable order passed under the Act and procedure for filing appeal except for limitation shall be same as laid down in Chapter VII for filing appeal before the Tribunal.
