Section 8 in Bihar Commercial Taxes Tribunal Regulation, 1979
8. Filling of applications, petitions, etc.
- Every application, affidavit, supplementary application or reply on rejoinder thereto filed before the Tribunal shall be-(a)entitled "Before the Commercial Taxes Tribunal, Bihar, Patna";(b)except where a form is prescribed for it, in numbered paragraphs neatly typed, except such Annexures as an original or certified copy, on foolscap watermarked plain demi paper, one side of the paper only being used and quarter margin together with at least one inch of space at the top and bottom of each sheet being allowed;(c)couched in proper language;(d)dated and signed by the person presenting it and also where necessary by such person as may by law be required to sign such application, affidavit, supplementary application or reply or rejoinder thereto;(e)signed by the scribe or typist, who shall state the capacity in which he signs it;(f)filed in triplicate.
