Section 22(2) in The Orissa Motor Vehicles Taxation Rules, 1976
(2)Every appeal referred to under Sub-rule (1) shall be in the form a memorandum specifying the name and address of the appellant the registration number of the motor vehicle, the date of the receipt by the applicant of the order appealed against and shall contain a clear statement of facts, the nature of relief prayed for and shall be verified and signed by the appellant or his authorised agent, as the case may be. Every such memorandum of appeal shall be presented in duplicate and shall be accompanied by a treasury challan for [rupees five hundred] [Substituted vide Orissa Gazette Extraordinary No. 1325/20.8.2002-Notification SRO No. 729/ 02/14.8.2002.] towards fee along with the original or certified copy of the order against which appeal is filed.
