(2)Where an appeal is preferred by a dealer, such appeal shall not be entertained by the Tribunal unless such dealer or any other person has deposited in manner specified by the Tribunal, twenty percent of the amount in dispute:Provided that the Tribunal may, for reasons to be recorded in writing, waive or reduce the amount required to be deposited under this section.Explanation. - For the purpose of this sub-section, the expression 'amount in dispute" shall mean the sum remaining after deducting from the tax assessed, the amount of tax deposited by the dealer in respect of the year to which the dispute relates.
