Section 5(2) in The National Environment Appellate Authority (Appeal) Rules, 1997
(2)Every memorandum of appeal shall be presented by the appellant in person, or when there are more appellants than one, by any of them, or by his authorised representative before the Registrar or any other officer authorised in this behalf by the Chairman or may be sent by registered post with acknowledgement due, addressed to the Registrar.
