Section 37 in The Maharashtra Tax on Luxuries Act, 1987
37. Non-appealable orders.
- No appeal shall lie against,-(1)a notice issued under this Act calling upon a hotelier for assessment or asking a hotelier to show cause as to why he should not be prosecuted for an offence under this Act, or notice issued under any of the provisions of section 20 of this Act, or(2)an order pertaining to the seizure or retention of account books, registers and other documents, or(3)an order sanctioning a prosecution under this Act, or(4)an order transferring any proceeding under section 47.
