Section 51 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
51.
- In all applications involving Revenue, where an assessment has already been made or upheld, No order shall be made staying the realisation thereof, unless the assessee making the application, gives security as may be deemed adequate by the Court, for the due payment of the amount assessed to tax. The amount of security, the time within which it shall be furnished and the manner of furnishing, shall be at the discretion of the Court making the order. Where such security has been ordered ex parte, any party to the application upon being served with the Writ, may apply to the Court for enhancing or reducing the same.
