Section 10 in The Tamil Nadu Catering Establishments Rules, 1959
10.
(a)Where the memorandum of appeal does not comply with the provisions of sub-rule (a) of rule 9, it may be rejected or returned to the appellant for the purpose of being amended within a time to be fixed by the appellate authority;(b)Where the appellate authority rejects the memorandum under sub-rule (a) he shall record the reason for such rejection and communicate the order to the appellant;(c)Where the memorandum of appeal is in order, the appellate authority shall admit the appeal, endorse thereon the date of presentation and shall register the appeal in a book to be kept for the purpose, called the Register of Appeals.
