Section 17 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
17. Form of manner of appeals.
(1)An appeal under section 100 of the Act shall be preferred either personally or through a legal practitioner or recognised agent and the grounds of appeal shall be accompanied by a certified copy of the order appealed against.(2)An appeal shall be made on -(a)one rupee court-fee stamp paper, when made to the Collector; and(b)two rupees court-fee stamp paper, when made to the Commissioner.
