Section 13 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
13. Appeals and procedure.
(1)Every appeal under sub-section (1) of section 13 of the Act shall be preferred in Form-VII signed by the aggrieved person or any other person authorized by him in this behalf and presented to the Appellate Authority in person or sent to him by registered post.(2)Every appeal shall be accompanied by a certified copy of the order appealed against.
