- An Appellate Authority or the Appellate Board on admitting an appeal, having satisfied about the correctness of the payment of tax, interest and penalty, if any, made by the appellant in accordance with the provisions of sub section (5) or sub-section (6), as the case may be, of Section 46, shall stay the recovery of the remaining amount pending the decision of the appeal and send an intimation thereof to the authority whose order is appealed against as also to the appellant, ordinarily within seven days from the date of the admission of the appeal.
