Section 11 in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958
11. Appeal against demand.
(1)Any operator objecting to a notice of demand served on him under section 9 [or under section 9A] [These words, figures and letter were inserted, by Gujarat 15 of 1963, section 5 (w.e.f. 01-07-1963).] may, within thirty days of the service thereof, appeal to the prescribed authority:Provided that no appeal shall be entertained unless it is accompanied by satisfactory proof of the payment of the tax admitted by the appellant to be due.(2)The prescribed authority may, after giving the appellant an opportunity of being heard, pass such orders on the appeal as it thinks fit.
