Section 24(6) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(6)Every memorandum of appeal shall be submitted in quadruplicate and shall either be presented to the Appellate Authority by the appellant or his authorized agent in person or sent to such authority through the Board by registered post .When the memorandum of appeal is presented by an agent duly authorized by the appellant it shall be accompanied by a letter of authority written on a stamped paper of the value as required by the law, appointing him such an agent.
