Section 36(3) in Bihar Commercial Taxes Tribunal Regulation, 1979
(3)Filing of additional court-fee in folios. - The requisite stamps or folios shall be filed before the Secretary within three days of the giving of the notice of the deficit court-fee stamps or folios. If this is not done, the application shall be rejected. If the application is rejected, a note to that effect shall be made in the register of application of copies. The applicant shall present alongwith the requisite court-fee or folios the counterfoil of the original application.The Assistant Incharge will give on the counter foil a receipt for the stamps of folios etc., filed and will note on it and also on the application the date and hour at which the copy will be ready. He will then return the counterfoil to the applicant.
