(1)A Revenue Officer who has passed any order or his successor in office may, at any time before the expiry of the period prescribed for appeal or revision, direct the execution of such order to be stayed for such time as may be requisite for filing an appeal or revision and obtaining a stay order from the appellate or revisional authority.(2)The appellate or revisional authority may, at any time direct the execution of the order appealed from or against which a revision is made to be stayed for such time as it may think fit [:] [Substituted '.' by C.G. Act No. 32 of 2013, dated 16.8.2013.][Provided that execution of the order shall not be stayed for more than three months at a time or until the date of next hearing, whichever is earlier.] [Inserted by C.G. Act No. 32 of 2013, dated 16.8.2013.](3)The authority exercising the powers conferred by Section 50 or Section 51 may direct the execution of the order under revision or review to be stayed for such time as it may think fit [:] [Substituted '.' by C.G. Act No. 32 of 2013, dated 16.8.2013.][Provided that execution of the order shall not be stayed for more than three months at a time or until the date of next hearing, whichever is earlier.] [Inserted by C.G. Act No. 32 of 2013, dated 16.8.2013.](4)The Revenue Officer or the authority directing the execution of an order to be stayed may impose such conditions or order such security to be furnished as he or it thinks fit.(5)No order directing the stay of execution of any order shall be passed except in accordance with the provisions of this section.
