Section 35(6) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
(6)Every Memorandum of Appeal shall be submitted in quadruplicate and shall either be presented to the Appellate Authority by the appellant or his authorised agent in person of sent to such authority by registered post. When the Memorandum of Appeal is presented by an agent, duly authorised by the appellant, it shall be accompanied by a letter of authority written on a stamped paper of the value as required by law, appointing him an agent.
