Section 18 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
18. Form and contents of appeal.
(1)Every person preferring an appeal shall do so separately and in his own name.(2)The appeal shall be presented to the authority to whom the appeal lies, a copy being forwarded by the appellant to the authority which made the order appealed against. It shall contain material statements and arguments on which the appellant relies but shall not contain any disrespectful or improper language, and shall be complete in itself.(3)The authority which made the order appealed against shall on receipt of a copy of the appeal, forward the same with its comments thereon together with the relevant record to the appellate authority without any avoidable delay and without waiting for any direction from the appellate authority.
