Section 18A in The M.P. Motoryan Karadhan Rules, 1991
18A. [ Appeal against the order of Confiscation. [Inserted by Notification No. F. 8-6-99-VIII, dated 28-1-2000.]
(1)A memorandum of appeal against the order of confiscation under sub-section (6) of Section 16 shall-(a)be in writing;(b)specify the name and address of the appellant;(c)specify the date of the order against which it is preferred;(d)specify the date on which the order was communicated to the appellant;(e)contain a clear statement of facts;(1)specify the ground on which the appeal is preferred without any argument or narrative and numbered consecutively;(g)state precisely the relief prayed for; and(h)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 in the memorandum of appeal do hereby declare that what is stated therein is true to the best of my knowledge and belief."...........................................Signature of the appellant(2)The memorandum of appeal shall be presented to the Appellate Authority by the appellant or his duly authorised agent personally.(3)The memorandum of appeal shall be accompanied by a cash receipt or Treasury Challan of Rs. 50/- in token of the payment of fee.]
