(2)An appeal to the Appellate Tribunal under sub-section (1) shall be in the prescribed form and shall be verified in the prescribed manner and shall be accompanied by [a fee of ] [Substituted by Act 42 of 1970, Section 63, for 'a fee of one hundred rupees" (w.e.f. 1.4.1971). ][two hundred rupees] [ Substituted by Act 16 of 1981, Section 29, for " one hundred and twenty-five rupees" (w.e.f. 1.6.1981).].
