Section 18(2) in The M.P. Motoryan Karadhan Rules, 1991
(2)Every appeal shall-(a)be in writing;(b)specify the name and address of the appellant;(c)specify the registration number, the seating capacity of the vehicle, the nature of the permit and the route for which the permit is granted;(d)specify the date of the order against which it is made;(e)specify the date on which the order was communicated to the appellant;(f)contain a clear statement of facts:(g)specify the amount admitted by the appellant to be due or refundable;(h)give the proof of payment of tax in respect of which appeal has been preferred;(i)specify the grounds on which the appeal is preferred;(j)state precisely the relief prayer for;(k)be signed and verified by the appellant or an agent duly authorised by him in writing in this behalf in the following form, namely"I............the appellant named in the above memorandum of appeal do hereby declare that the facts stated therein are true to the best of my knowledge and belief".
