Section 14(1) in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
(1)An appeal under Sub-section (2) of Section 33 and Sub-section (4) of Section 34 shall be preferred in the form of a memorandum in duplicate, together with a Treasury challan shall on showing a deposit of a fee of rupees two, setting for concisely the ground of objection to the order of the licensing authority and shall be accompanied by the order in original appealed against.
