Section 5(1) in The Orissa Motor Vehicles Rules, 1993
(1)Appeal petitions made under Sub-section (2) of section 17 or Sub-section (3) of section 19 shall be preferred in duplicate in the form of a memorandum containing concisely the grounds of objection to order of the licensing authority and also the date of service of such orders and shall be accompanied by the copy of the order appealed against together with a treasury challan in support of the deposit of fee of [rupees fifty] [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1,2003-Notification SRO No. 29/2003 dated 24.1.2003.],
