Section 12(1) in Bihar Payment of Wages (Procedure) Rules, 1965
(1)An appeal shall be preferred in duplicate in the form of a memorandum, one copy of which shall bear the prescribed court-fee, setting forth concisely the grounds of objection to the order dismissing either wholly or in part an application made under sub-section (2) of Section 15 or a direction made under subsection (3) or sub-section (4) of that section, as the case may be, and shall be accompanied by a certified copy of the said order or direction.
