Section 105(7) in Criminal Rules of Practice and Circular Orders, 1990
(7)The Municipal Commissioner in appeals against convictions in Municipal and Food Adulteration cases and the Executive Officers of the Panchayats in appeals against convictions in Food Adulteration cases.Every notice issued under this rule shall be accompanied by a copy of the grounds of appeal on plain paper. The officer receiving notice should acknowledge receipt of the notice immediately. But the hearing of the appeal will not be delayed for want of such acknowledgement
