Section 7 in Rajasthan Tax Board Regulations, 2017
7. Notice to the respondent for hearing in the case.
- As soon as the appeal, cross objections or revision has been admitted, a notice shall be sent by the registered post to the respondent or non applicant as the case may be calling upon him to appear before the bench of the Tax Board or the Registrar, as the case may be, either in person or through his authorized representative, on the date and place specified in such notice. The mode of service of notice shall be as per rule 50 of the rules. The notice shall also state that on failure to appear on the specified date either in person or through his authorized representative, the Tax Board may hear and decide the case ex-parte.
