(1)The Paper Book shall be typed on one side only on good white paper with double spacing and shall be properly paged and indexed.(2)The Paper Book shall contain transliterations of documents in English and translations in English of documents not in English and shall include, in the order mentioned below:-(i)The Statement of the case.(ii)The order of the Appellate Tribunal under section 254 of the Act.(iii)The order of the Appellate Assistant Commissioner.(iv)The order of the Income Tax Officer.(iv)Copies of relevant documents or their translations annexed or referred to in the statement of the case or objections to the statement of the case chronologically arranged.(3)When the reference is made pursuant to the order of the High Court on an application under section 256(2) of the Act, a copy of the application, and reply thereto, and the orders of the Court thereon shall be included in the Paper Book.(4)When the case is referred back to the Tribunal by the High Court under section 258 of the Act, a copy of the amended statement of the case shall be included in the Paper Book.(5)The Registrar, may, with .the consent of the parties, dispense with any of the items or any part of the items required to be incorporated in the Paper Book in the reference.
