Section 65(4) in The U.P. Entertainments and Betting Tax Rules, 1981
(4)A copy of the final order passed by the Government on the appeal shall also be sent to the Commissioner and the District Magistrate concerned and, -(i)if the appeal is finally allowed by the Government and the temporary stay granted, if any, is confirmed, all further proceedings in the matter shall be dropped;(ii)if the appeal is allowed only partially, the order under appeal shall stand amended in accordance with the orders issued by the Government and action shall be taken as per amended orders;(iii)if the appeal is rejected, the temporary stay granted, if any, shall stand vacated.
