Section 33(1) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
(1)The appellate authority shall, as soon as may be, after the memorandum of appeal is filed before it, fix a date for hearing of the appeal and give intimation of the same to the appellant and the Member-Secretary in Form 'H'. While giving such intimation to the Member-Secretary, a copy of the memorandum of appeal together with its enclosure shall also be sent to the Member-Secretary and he shall be called upon to send to the appellate authority, all the relevant records connected with the matter relating to the appeal.
