Section 24(6) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(6)Notwithstanding that an appeal has been preferred under Sub-section (1). tax shall be paid in accordance with the assessment made in the case:Provided that the Tax Board may except in case of an appeal against an order passed by the appellate authority under section 23, in its discretion, give such directions as it thinks fit, in regard to the payment of tax, if the appellant furnishes sufficient secrutiny to its satisfaction in such form and manner as may be prescribed.
