(1)An appeal under Rule 30 shall be preferred in duplicate in the form of a memorandum setting forth concisely the grounds of objection to the order of the Licensing Authority, and shall be accompanied by a fee as specified in Rule 40 and a certified copy of the order appealed against.(2)When an appeal is filed, a notice shall be issued to the authority against whose order the appeal is preferred in such form as the appellate authority may direct.(3)The appellate authority or the Licensing Authority may give any person interested in an appeal copies of any document connected with the appeal on payment of fee as specified in Rule 40.(4)The appellate authority after giving an opportunity to the parties to be heard and after such further enquiry, as it may deem necessary, may confirm, vary or set-aside the order from which the appeal is preferred and shall make an order accordingly.(5)The appellate authority or the Licensing Authority may allow any person interested in an appeal to inspect the record concerned with such appeal on payment of fee as specified in Rule 40.
