Section 13 in Bihar Commercial Taxes Tribunal Regulation, 1979
13.
When a Vakalatnama is given by a party, who can sign his or her name, it must be signed by the party. When the party cannot sign his or her name the Vakalatnama must be endorsed as follows:-I, do hereby appoint Shri Advocate to act for me in the above-named cause in token whereof I have affixed my left thumb impression in the presence of Shri...(Left thumb impression)And I, do hereby attest the above thumb impression as having been affixed in my presence by Shri...who is known to me.(Signature)14.Every application, affidavit, or petition referred to in regulation 8 shall be filed before 12 noon in the case of day sitting and before 8 A.M. in the case of morning sitting of the Tribunal.
