Section 23 in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
23. Appeals.
- An appeal under section 20 and 21 shall -(a)be made in Form PT 15;(b)be presented to the appropriate appellate authority, by the appellant in person or by his authorised agent or legal practitioner or be sent by registered post to the said authority;(c)contain a clear statement of the relevant facts and state precisely the relief prayed fro;(d)be accompanied by a certified copy of the order against such appeal is filed, as well as of all relevant earlier orders and papers; and(e)be duly signed and verified by appellant.
