Section 32(3) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
(3)Every such appeal shall,-(a)(i)be in writing;(ii)specify the name and address of the appellant and the date of the order appealed against;(iii)specify the date on which the order appealed against was communicated to the appellant;(iv)contain a clear statement of facts of the case and grounds relied upon by the aggrieved person in support of the appeal;(v)state precisely the relief prayed for; and(vi)be signed and verified by the appellant or any agent duly authorised by the appellant in writing in this behalf.(b)The fee for filing an appeal shall be Rs. 100 and it shall be paid by every appellant in the office of the Board.(c)Every such appeal shall be accompanied by -(i)an authenticated copy of the order appealed against;(ii)a copy of the application made under sections 20, 21 and 22 as the case may be;(iii)any document relating to the appeal; and(iv)an authenticated copy of the receipt under which the prescribed fee has been paid by the appellant.(d)Every memorandum of appeal shall be submitted in quadruplicate and shall be presented to the appellate authority either by the appellant in person or by his authorised agent or 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 as such agent.(e)On receipt of the memorandum of appeal, the appellate authority shall endorse thereon the date of its presentation or receipt by post and the name of the appellant or his duly authorised agent presenting it, as the case may be.
