Section 25(4) in The Orissa Marine Fishing Regulation Rules, 1983
(4)Every appeal shall-(a)be either type written or hand written in ink legibly,(b)specify the name and particulars of the fishing vessel and the name of the owner,(c)clearly state the grounds on which the appeal is made,(d)give the date of the order appealed against, and(e)state the relief which the appellant claims.
