Section 33 in Bihar Commercial Taxes Tribunal Regulation, 1979
33. Return of exhibits.
(1)The parties other than the State Government shall apply for the return of the documents filed by them within three months from the date of communication of the Tribunal's judgment and if no such application is made within such period, the Tribunal shall not be responsible for any loss or damage to the documents. The application shall contain an undertaking to the effect that such documents shall be produced before the Tribunal whenever required by it.(2)The records of the case and such other documents, as may be filed by or on behalf of the State, shall after the disposal of the case be returned to the authority from whose order the application was preferred alongwith the order of the Tribunal on the case and his acknowledgement obtained.
