66. Non-appealable orders. - No appeal and no application for revision shall lie against,-
(1)a notice issued under this Act calling upon a dealer for assessment or asking a dealer to show cause as to why he should not be prosecuted for an offence under this Act, or(2)an order pertaining to the seizure or retention of account books, registers and other documents, or(3)an order sanctioning a prosecution under this Act, or(4)an order staying assessment proceedings under the first proviso to sub-section (1) of section 42.
