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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(3)(i) in Bihar Value Added Tax Rules, 2005

(i)If an appellant intends to pray for stay of recovery of the disputed amount of tax, penalty or interest arising out of an order appealed against, he shall make a stay petition containing, inter-alia, substance of facts leading to the exact amount of tax, penalty or interest sought to be stayed and the exact amount of tax, penalty or interest disputed, payment of tax before and after the said order and reasons in brief for seeking stay, and stay petition shall be presented along with the memorandum of appeal under rule 45.