(1)An appeal under Section 70 or sub-sections (1) and (2) of Section 74 shall be made in writing and shall be either presented in person or sent by registered post to the appellate authority.Explanation. - For the purpose of this rule and Rule 59, 'appellate authority' means-(a)in respect of an appeal under Section 70, the State Government;(b)in respect of an appeal under sub-sections (1) and (2) of Section 74, the State Government or such officer or authority as may be empowered by notification in the Official Gazette by the State Government in that behalf.(2)The appeal shall be in the form of a memorandum which shall be affixed with court fee stamps of Rs. 150-00.(3)Every appeal shall-(a)specify the names and addresses of the, appellant as well as the respondent;(b)state by whom the order appealed against was made;(c)set forth concisely and under distinct heads the grounds of objections to the order appealed against with a memorandum of evidence;(d)state precisely the relief which the applicant claims; and(e)give the date of the order appealed against.
