(1)Every appeal under Sections 37, 50 and 59 of the Act shall be preferred in the form of a memorandum signed by the appellant or his pleader and presented to the Court or to such officer as it appoints in this behalf. The memorandum shall be accompanied by a copy for the award appealed from.(2)Contents of the memorandum. - The memorandum shall set forth, concisely and under distinct heads, the grounds of objection to the award appealed from without any argument or narrative and such grounds shall be numbered consecutively.(3)The appeal filed under sub-rule (1) shall be registered as Civil Miscellaneous Arbitration Appeal in a register (Form to be prescribed).(4)The court fees (in the Court fees stamps) on the memorandum, Vakalatnama, documents etc. shall be payable according to the Schedule II or as prescribed under the Suit Valuation and Court Fees Act, 1870, as adopted to Rajasthan, whichever is favourable to the party.
