Section 26 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
26. Form of Appeal.
(1)Every appeal under the Act and these rules shall be preferred in the form set out in Schedule X and shall be accompanied by a copy of the order appealed against.(2)An application for appeal to State Government shall be accompanied by fee of Rs. 500 and for appeal to Controller shall be accompanied by fee of Rs. 200 paid either by demand draft or by affixing court fee stamp for the said value as the case may be.
