Section 33(5) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
(5)(a)The order passed by the appellate authority on the appeal shall be in writing and shall state clearly the points before it for determination, the decision thereon, and the reasons for the decision.(b)A copy of the order passed in appeal shall be supplied by the appellate authority free of cost to the appellate and a copy thereof shall also be sent to the Member-Secretary.
