(1)An appeal under Section 70 or Subsection (1) or (2) of Section 74 shall be either presented in person or sent by registered post to the State Government or to such officer or authority (hereinafter referred to as the appellate authority) empowered by the State Government in this behalf.(2)The appeal shall be in the form of a memorandum which shall be affixed with court-fee stamp of Rupees one hundred and fifty.(3)Every appeal shall-(a)specify the names and addresses of the appellant as well as the respondent;(b)state by whom the order appealed against was made;(c)set forth concisely and under distinct heads the grounds of objections to the order appealed against with a memorandum of evidence;(d)state precisely the relief which the appellant claims; and(e)give the date of the order appealed against.
