Section 21(3) in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983
(3)(a)Every appeal shall :(i)be in writing;(ii)Specify the name and address of the applicant 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)a copy of the application made under Section 20,21 or under Section 22 as the case may be;(iii)any document related to the appeal; and(iv)a satisfactory proof of the payment of the fee prescribed.(c)[ A fee of Rupees one thousand shall be deposited by every appellant in the office of the appellate authority and an authenticated copy of the receipt obtained therefor shall be annexed to every appeal. No appeal which is not accompanied with the aforesaid copy of 'the receipt shall be entertained by the appellate authority.] [Substituted by Notification No. F 11-12-87-XXXII, dated 30-6-1989.](d)Every Memorandum of Appeal shall be submitted in quadruplicate and shall either be presented to the Appellate Authority by the appellate or his authorised agent in person or sent to such authority by registered post. When the Memorandum of Appeal is presented by 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 such an 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 maybe.
