Section 9 in The Punjab Stamp (Dealing of under-valued Instruments) Rules, 1983
9. Summary rejection of appeal.
- The [Commissioner] [Substituted for 'District Judge' vide Punjab Government Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002. dated 23.8.2002.] may reject an appeal summarily in case the appeal in not preferred in time or the Memorandum of appeal is not prepared or presented in accordance with the provision of these rules, or for other reasons to be recorded in writing :Provided that before an order rejecting an appeal is passed the appellant shall be given a reasonable opportunity of being heard.
