Section 76(1) in The M.P. Vanijyik Kar Niyam, 1995
(1)Every appeal or application for revision shall-(a)be in writing;(b)specify the name and address of the [appellant/applicant] [Substituted by Notification No. A-5-2-96-ST-V(8), dated 9-2-99 for the word 'appellant' (w.e.f. 9-2-99).];(c)specify the date of order against which it is made;(d)specify the date on which order was communicated to the appellant or applicant;(e)contain a clear statement of facts;(f)specify the grounds on which appeal or revision preferred without any argument or narration and numbered consecutively;(g)state precisely the relief prayed for; and(h)be signed and verified by the appellant or applicant or an agent duly authorised by him in writing in the appellant/applicant named in the above memorandum of appeal/application for revision do hereby declare that what is stated therein is true to the best of my knowledge and belief.----------------Signature
