(1)An appeal under Section 17 shall-(a)be made in Form 17;(b)be presented to the appropriate Profession Tax Appellate Authority by the appellant in person or by his duly authorised agent or legal practitioner or be sent by registered post to such authority;(c)contain a clear statement of the relevant facts and state precisely the relief prayed for;(d)be accompanied by an authenticated copy of the order against which appeal is filed, as well as other relevant papers;(e)be duly signed and verified by the appellant; and(f)be accompanied by a treasury receipted Challan in proof of having paid in full the amount of tax or penalty in respect of which the appeal is being preferred.
