Section 14(5) in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
(5)Every memorandum of appeal shall be submitted in quadruplicate in the office of the Appellate Authority and shall either be presented by the appellant or his authorised agent in person or sent to the office of Appellate Authority by registered post. When the memorandum of appeal is presented by an agent duly authorised by the appellant, it shall be accompanied by a power of attorney.
