(2)Every application shall be neatly typed on one side of the paper and shall set forth concisely the following(i)short facts regarding the demand of the tax, interest, penalty or any other sum, recovery of which is sought to be stayed;(ii)the result of the appeal filed before the Appellate Authority;(iii)the exact amount of tax, interest, penally or any other sum demanded, as the case may be and the amount undisputed therefrom and the amount outstanding;(iv)the date of filing the appeal before the Appellate Board and its number, if known;(v)reasons in brief for seeking stay;(vi)prayers to be mentioned clearly and concisely (stating exact amount sought to be stayed);(vii)the contents of the application shall be supported by an affidavit sworn by the appellant or his duly authorised agent.
