Section 23(4) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(4)(i)The order of the appellate authority shall be writing and shall state the points for the determination, of the decision thereon as also the reasons on which the decision is based.(ii)Copy of the order passed on appeal shall be supplied free of cost to the appellant. Copy of the order shall also be sent to the Member-Secretary.
