Section 11 in Rajasthan Tax Board Regulations, 2017
11. Ex-parte hearing of appeal, cross objections or revision for default by the appellant.
- Where on the day fixed for hearing or any other date to which the hearing may be adjourned, the appellant does not appear in person or through his authorized representative when the appeal, cross objections or revision, as the case may be, is called for hearing, the Tax Board may pass such orders as provided in rule 33 of the rules.
