Section 26 in Bihar Commercial Taxes Tribunal Regulation, 1979
26. Adjournment.
(1)The Tribunal may on such terms as it thinks fit and proper and at any stage adjourn the hearing of any application.(2)An application for adjournment shall ordinarily be presented in person. In case such an application is sent by post or otherwise, the party seeking adjournment shall make his own arrangements for obtaining intimation of the date of adjournment at his own cost by enclosing requisite postage stamps or reply paid telegram voucher. Notice of an adjournment shall be put up on the Notice Board of the Tribunal. This shall be deemed to be sufficient notice to the parties concerned.
