Section 15 in Bihar Private Security Agencies Rules, 2011
15. Appeals And Procedure.
(1)Every appeal under sub-section (1) of section 14 of the Act shall be preferred in form-VII signed by the aggrieved person or his authorised advocate and presented to the appellate officer in person or sent to him by registered post.(2)For appeal under section-14 of the Act the aggrieved person will pay an amount of Rs. 500/- as fee to the Appellate Authority through a Bank Draft to the Appellate Authority.
