Section 13(3) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
(3)(a)Every appeal shall-(i)be in writing ;(ii)specify the name and address of the appellant and the date of the order appealed against;(iii)specify the date on which the order appealed against was communicated to the appellant;(iv)contain a clear statement of facts of the case and grounds relied upon by the aggrieved person in support of the appeal;(v)state precisely the relief prayed for; and(vi)be signed and verified by the appellant or an agent duly authorised by the appellant in writing in this behalf.(b)Every appeal shall be accompanied by-(i)an authenticated copy of the order against which appeal is made;(ii)any document relating to the appeal; and(iii)a satisfactory proof of the payment of the prescribed fee.(c)The fee fixed by Government from time to time shall be deposited by every appellant in the office of the Appellate Authority and an authenticated copy of the receipt obtained 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.(d)Every Memorandum of Appeal shall be submitted in quadruplicate to the Appellate Authority by the appellant or his authorised agent in person or sent to such Authority by registered post. When the Memorandum of Appeal is presented by an agent duly authorised by the appellant, it shall be accompanied by a letter of authority written on a stamped paper of the value as required by law, appointing him as his agent.(e)On receipt of the Memorandum of Appeal, the Appellate Authority shall endorse thereon the date of its presentation or receipt by post and the name of the appellant or his duly authorised agent presenting it as the case may be.
