Section 24(5) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(5)A fee as prescribed under sub -rule (7) of rule 21 shall be deposited by every appellant in the office of the Board and the authenticated copy of the receipt obtained therefore shall be annexed to every appeal. No appeal which is not accompanied by the aforesaid copy of the receipt shall be entertained by the Appellate Authority.
