Section 25 in The Punjab Passengers and Goods Taxation Rules, 1952
25.
(1)The memorandum of appeal shall bear [Court fee of the value of three rupees] [Substituted vide Haryana Government Notification No. GSR 2/PA./52/S.22/Amd.(3)(71), dated 8th January, 1971.] and it shall contain the following particulars :-(a)the date of the order appealed against;(b)the name and designation of the officer who passed the order; and(c)the ground of appeal briefly but clearly set out.(2)It shall be accompanied by a certified copy of the order appealed against.(3)[It shall be endorsed by the appellant or his agent that the facts set out in the memorandum are true to the best of his knowledge and belief] [Substituted vide Haryana Government Notification No. GSR 91/PA.16/52/S.22/Amd.(3)/74, dated 19th July, 1974.].(4)It shall be signed by the applicant or his agent.
