Section 6(3) in The Indian Electricity Rules, 1956
(3)[ Every appeal made under sub-rule (1) shall be in writing, shall be accompanied by a copy of the order appealed against and shall be presented within 3 months of the date on which such order has been served or delivered or is deemed to have been served or delivered as the case may be.] [ Inserted by G.S.R. 523, dated 28.3.1966 (w.e.f. 5.4.1966).]
