Section 18 in Rajasthan Tax Board Regulations, 2017
18. Filing of the application.
- Every application for stay of recovery of demand raised on account of tax, interest, penalty or any other on shall be filed electronically to the Registrar of the Tax Board, Ajmer, duly completed by the appellant, applicant in person, or by his duly authorized person and shall be entered chronologically in the receipt register maintained date wise in the registry of the Tax Board at Ajmer.
