Section 20 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
20. Stay of Demand.
- Where a dealer or person has preferred an appeal to the appellate authority, such appellate authority after affording an opportunity of being heard to the appellant and the assessing authority may stay the recovery of the disputed amount of tax or demand on furnishing of security as provided in rule 7.Chapter - VII Miscellaneous
