Section 6 in The Punjab Tax on Entry of Goods into Local Areas Act, 2000
6. Appeal.
(1)An appeal from every original order passed under this Act or the rules made thereunder, shall lie to the Appellate Authority appointed under section 7.(2)In case, an order is passed in appeal by the Appellate Authority, a second appeal shall lie to the Tribunal.(3)No appeal shall be entertained by the Appellate Authority or by the Tribunal, unless it is filed within sixty days from the date of communication of the order appealed against.(4)Subject to such rules and the procedure, as may be prescribed, an Appellate Authority, may pass such order, as it deems to be just and proper.
