Section 16(2) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
(2)The memorandum of appeal shall be filed in duplicate setting forth concisely the grounds of objection and shall be accompanied by a certified copy of the order appealed against :Provided that a memorandum of appeal shall not relate to more than one order or be signed by more than one party and shall be accompanied by a fee of rupees fifty in the shape of Treasury challan.
