Section 21 in Rajasthan Tax Board Regulations, 2017
21. Listing of applications.
- The application for stay shall be listed for hearing in chronological manner as per details of the date wise acknowledgement in the register by the registry of the Tax Board before the appropriate bench having jurisdiction to hear the appeal, after giving notice of minimum two days to the respondent or the government advocate or the officer authorized by the commissioner, commercial taxes, Rajasthan to appear before the Tax Board:Provided that the appropriate bench, if satisfied, as regards urgency of the matter for reasons to be recorded in writing, may take up the stay application for hearing such cases on the same day.
