Section 13 in Securities Transaction Tax Rules, 2004
13. Form of appeal to Appellate Tribunal.-
An appeal under sub-section (1) or sub-section (2) of section 111 of the Act to the Appellate Tribunal shall be made in Form No. 5, and where the appeal is made by the assessee, the form of appeal, the grounds of appeal and the form of verification appended thereto shall be signed by the person specified in rule 8.APPENDIXFORM NO. 1[See rule 7 of Securities Transaction Tax Rules, 2004]Return Of Taxable Securities TransactionsFor recognised stock exchangesPlease follow instructions.Use block letters only.
