Section 33 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
33. Appeals and procedure [Sections 15 (1) and 35 (2) (b)].
(1)(i)Every appeal under sub-section (1) of section 15 shall be referred in the form of a memorandum signed by the appellant or his authorised agent and presented to the appellate office in person or sent to him by registered post.(ii)The memorandum shall be accompanied by a certified copy of the order appealed from and a treasury receipt for rupees 10.(2)The memorandum shall set forth concisely and under distinct heads the grounds of appeal to the order appealed from.
