Section 25 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
25. Form of appeal.
(1)Every appeal under the Act and these rules shall be preferred in the Form set out in Schedule XIII, and shall be accompanied by a copy of the order appealed against.(2)A Court-fee label of rupees two shall be affixed on the appeal petition.(3)[ An application for appeal shall be accompanied by fee of Rs. 25.] [Inserted by Notification No. F- I3-46-93-XXIX-2, dated 1-5-1996.][Schedule I - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Schedule II - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Schedule II-A - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Schedule III - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.]
