Section 35(3) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
(3)Every appeal shall -(a)be in writing;(b)specify the name and address of the applicant and date of the * order appealed against;(c)specify the date on which the order appealed against was communicated to the appellant;(d)contain a clear statement of facts of the case and grounds relied upon by the aggrieved person in support of the appeal;(e)stale precisely the relief prayed for; .(f)be signed and verified by the appellant or an agent duly authorised by the appellant in writing in this behalf;
