Section 18A(1) in The M.P. Motoryan Karadhan Rules, 1991
(1)A memorandum of appeal against the order of confiscation under sub-section (6) of Section 16 shall-(a)be in writing;(b)specify the name and address of the appellant;(c)specify the date of the order against which it is preferred;(d)specify the date on which the order was communicated to the appellant;(e)contain a clear statement of facts;
