Section 3(1) in The M.P. Forest (Form of Appeal) Rules, 1988
(1)Every memorandum of appeal against the order of confiscation under sub-section (1) of Section 52-A shall-(a)be in writing;(b)specify the name and address of the appellant;(c)specify the date of the order against which it is preferred;(d)specify the date on which the order was communicated to the appellant;(e)contain a clear statement of the facts;(f)specify the grounds on which the appeal is preferred without any argument or narrative and numbered consecutively;(g)state precisely the relief prayed for; and(h)be signed and verified by the appellant or an agent duly authorised by him in writing in this behalf in the following form, namely :-"I............... the appellant named in the above memorandum of appeal do hereby declare that what is stated therein is true to the best of my knowledge and belief.........................Signature of the appellant
