Section 84(3) in The Rajasthan Sales Tax Act, 1994
(3)Notwithstanding anything contained in sub-section (4) of Section 42, no appeal under this Section shall be entertained unless it is accompanied by a satisfactory proof of the payment of tax or other amounts admitted by the appellant to be due from him or of such installment thereof as might have become payable, [and in case of an appeal from an ex-parte assessment order, five percent of, and in other cases, ten percent of the remaining demand over and above the admitted tax or other amount] [Substituted by Rajasthan Act No. 11 of 2000, again by 5 of 2001 and lastly by 7 of 2002, w.e.f. 8-5-2002.].
