(1)An appeal presented under section 107 shall lie to the Chief Inspector, or in cases where the order appealed against is an order passed by that officer, to the State Government or to such authority as the State Government may appoint in this behalf and shall be in the form of a memorandum setting forth concisely the grounds of objection to the order and bearing court-fees stamp in accordance with Article VI of the Schedule II to the Travancore-Cochin Court Fees Act, 1125 (Act 11 of 1125) or Article II of Schedule II to the Court fees Act, 1870 as the case may be and shall be accompanied by a copy of the order appealed against.
