Section 45(1) in Bihar Value Added Tax Rules, 2005
(1)Every appeal or application for revision shall be in writing and shall -(a)specify the name and address of the appellant/applicant;(b)specify the date of order against which it is made;(c)specify the date on which order was communicated to the appellant or applicant;(d)contain a clear statement of facts;(e)specify the grounds on which appeal or revision is preferred without any argument or narration and numbered consecutively;(f)state precisely the relief prayed for; and(g)be signed and verified by the appellant or applicant or an agent duly authorized by him in writing in this behalf in the following Form, namely:I ......................................... the appellant/applicant named in the above memorandum of appeal/ application for revision do hereby declare that what is state therein is true to the best of my knowledge and belief..........................................Signature
