(1)Every appeal under section 72 shall be made in the form of a petition addressed to the authority to whom the appeal lies; shall be drawn up in concise and intelligible language; shall bear the signature or mark of the appellant or his duly authorised agent and shall also file the receipt showing the payment of fee as prescribed.(2)The petition of appeal shall contain the following particulars:(a)the name, father's name, occupation and place of residence or business address of the appellant;(b)the date of order appealed against;(c)a brief and precise statement of facts;(d)the grounds of objection to the order appealed against.(3)The petition shall be accompanied by the order appealed against in original or a self authenticated copy thereof.(4)The appellant shall deposit a sum as ordered by the appellate authority and shall furnish a surety of the balance amount.(5)The deposit of amount may be dispensed with at the discretion of the appellate authority for reasons to be recorded.
