(2)Conduct of hearing of appeal. - An appeal shall be preferred in duplicate in the form of a memorandum, one copy of which shall bear a fee of Rupees [one hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] setting forth the grounds of objection to the order of the licensing authority and shall be accompanied by a certified copy of that order.
