Section 3 in The M.P. Forest (Form of Appeal) Rules, 1988
3. Appeal against the order of confiscation.
(1)Every memorandum of appeal against the order of confiscation under sub-section (1) of Section 52-A shall-(a)be in writing;(b)specify the name and address of the appellant;(c)specify the date of the order against which it is preferred;(d)specify the date on which the order was communicated to the appellant;(e)contain a clear statement of the facts;(f)specify the grounds on which the appeal is preferred without any argument or narrative and numbered consecutively;(g)state precisely the relief prayed for; and(h)be signed and verified by the appellant or an agent duly authorised by him in writing in this behalf in the following form, namely :-"I............... the appellant named in the above memorandum of appeal do hereby declare that what is stated therein is true to the best of my knowledge and belief.........................Signature of the appellant(2)The memorandum of appeal shall either be presented to the appellate authority by the appellant or his duly authorised agent personally.(3)The memorandum of appeal shall bear a court-fee stamp worth Rupees fifty.
