31. How the memorandum of appeal shall be presented.
- The memorandum of appeal shall be drawn up in duplicate in Form [Lux] [Inserted by the (Amendment) Rules, 2007.] 18 and after being signed either by the [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.] or a person duly authorised by him in that behalf filed before or sent by registered post to the Appellate Authority or Tribunal as the case may be.
