Section 33 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
33.
(1)Every appeal under-section (1) of section 15 shall be preferred in the form of a memorandum signed by the appellant or his authorised agent and presented to the Appellate Officer in person or sent to him by registered post.(2)The memorandum shall be forth concisely and under distinct head the ground of appeal to the order appealed from.
