Section 14 in Rajasthan private Security Agencies (Regulation) Rules, 2006
14. Appeals and procedure.
(1)Every appeal under sub-section (1) of section 14 of the Act shall be preferred in Form IX signed by the aggrieved person or his authorized advocate and presented to the appellate officer in person of sent to him by registered post.(2)The appeal shall be accompanied by a demand draft or bankers cheque of Rs. 1000/- payable to the Appellate Authority.
