Section 36 in The Water (Prevention And Control Of Pollution) Cess Rules, 1978
36. of 1977) read with sub-rule (1) of Rule 4 of the Water (Prevention and Control of Pollution) Cess Rules, 1978, by the 5th of
______________________________Andwhereas you have filed to furnish the returns by the said date :Now, therefore, you are hereby called upon to furnish the return within 7 days fromthe date of receipt of this Notice.Incase no return is received within the said period of 7 days, action will betaken for making assessment as per sub-section (1A) of section 6 of theaforesaid Act, ex-parte besides initiating any other legal action as per lawagainst you.Issuing AuthorityPlace:Date :NameAddress .FORM II(See rule 9)(FORM OF MEMORANDUM OF APPEAL)Before ..(**)Memorandumof appeal under section 13 of the Water (Prevention and Control of Pollution)Cess Act, 1977.Appeal No ..of 20 . ....(herefurnish complete postal address)AppellantVs....(herementioned the name and designation of assessing authority)..RespondentTheappellant named above, begs to prefer this memorandum of appeal against theorder dated passed by . on the following facts and grounds :FACTS(here briefly mention the facts of thecase)GROUND(here mention the grounds on which theappeal is made)
