Section 17(1) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003
(1)The appeal under section 10 of the Act:(i)shall contain the following particulars, namely: -(a)the date of order appealed against;(b)the name and designation of the officer who passed the order;(c)the grounds of appeal briefly but clearly set out;(d)the date of receipt of the notice of the demand arising out of assessment order.(e)the amount of tax and the amount of interest admitted to be due from the appellant.(ii)shall be accompanied by a copy of the order appealed against;(iii)shall be endorsed by the appellant or by an agent authorised, in writing, by the appellant as follows:(a)that the amount of tax or interest as the appellant admits to be due from him has been paid;(b)that to the best of his knowledge and belief, the particulars set out in the memorandum are correct.(iv)shall be signed by the appellant or by an agent authorised, in writing, by the appellant.
