Section 23(3) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(3)(a)No appeal against an order of assessment shall be entertained by the appellate authority unless it is accompanied by satisfactory proof of the payment of the tax penalty not disputed in the appeal;(b)Notwithstanding that an appeal has been preferred under Sub-section (1), the tax or other amount shall be paid in accordance with the order against which the appeal has been preferred:Provided that the appellate authority may in its discretion, give such direction as it thinks fit in regard to the payment of tax or other amount payable under clause (b) if the appellant furnishes sufficient security to its satisfaction in such form and in such manner as may be prescribed,
