Section 10 in Rajasthan Tax Board Regulations, 2017
10. Adjournment of the hearing.
(1)The Bench may at any stage and on such terms and conditions as deem fit adjourn the hearing of any appeal or revision,(2)Where the party or his authorized representative or advocate is not present before the bench on the date of hearing and an adjournment application is-received by post, courier or fax, no fresh notice shall be issued intimating the next date of hearing and the listing of case in daily cause list shall constitute due notice of the adjourned date of hearing.(3)If for any reason, the bench is adjourned the Registrar shall adjourn cases listed in cause list to the next date. which would be displayed on website and notice board.
