Section 44 in The Rajasthan Minor Mineral Concession Rules, 1986
44. Form of Appeal and Fees.
(1)An appeal under rule 43 shall be in the form of memorandum of appeal in duplicate numbered in paragraphs stating concisely and precisely the grounds of objection and relief demanded.(2)The memorandum of appeal shall be accompanied by a challan of [Rs.2000/-] [Substituted by Government Notification dated 18/12/2004] deposited as fee in the Government treasury under the [relevant] [Inserted by Rajasthan Gazette Extraordinary dated 29/08/1996] head of Account.[***] [Deleted by Rajasthan Gazette Extraordinary dated 29/08/1996]
