Section 14 in Bihar Taxation on Luxuries in Hotels Act, 1988
14. Revision.
- Subject to such rules as may be prescribed an order passed on appeal under section 13 may, on application, be revised by the Tribunal:Provided that such an application shall be entertained only if made within 90 days from the date of communication of the order sought to be revised :Provided further that where the Tribunal is satisfied that the appellant had sufficient reason for not filing the application for revision in time, it may condone the delay.
