Section 10(1) in Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001
(1)Every appeal shall -(i)be in writing;(ii)Specify the name and address of the appellant;(iii)Specify the date of the order appealed against and the designation of the Authority by whom it has been passed;(iv)Contains a clear statement of facts;(v)State precisely the relief prayed for; and(vi)Be signed and verified by the appellant or an agent authorized in writing, in this behalf, by the appellant.
