Section 24(1) in Tripura Value Added Tax Rules, 2005
(1)A petition for revision under section 70(2) of the Act shall contain the following particulars :-(a)a statement of the facts of the case;(b)a reference to the particular order in respect of which the revision is applied for;(c)the grounds on which the petition is filed;(d)the date of the service of the order objected to;(e)that the tax assessed and / or penalty levied has been paid or such portion of the tax assessed and / or penalty levied as the case may be required in exercise of his power under provision of sub-section (2) of Section 70 of the Act by the Revisional Authority will be paid before the appeal is entertained.
