Section 24V(3) in The Orissa Agricultural Produce Markets Rules, 1958
(3)Every appeal shall,-(i)be typewritten and legible;(ii)specify the name and the address of the appellant and also the name and address of the opposite party;(iii)state by whom the order against which the appeal is preferred was made;(iv)clearly state the grounds on which the appeal is made;(v)state precisely the relief which the appellant claims; and(vi)give the date of the order appealed against.
