Section 15(2) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
(2)Every appeal referred to under sub-rule (1) shall be in the form of a memorandum specifying the name and address of the appellant, the registration number of the motor vehicle, the date of receipt by the appellant of the order appealed against and shall contain a clear statement of facts, the nature of relief prayed for and shall be verified and signed by the appellant or his authorised agent, as the case may be. Every such memorandum of appeal shall be presented in duplicate and shall be accompanied by [Demand Draft or challan for Rupees Two Hundred towards fees] [Substituted 'a treasury challan for Rupees twenty towards fee' by Notification No. G.O.Ms. No.138, dated 4.10.2010 (w.e.f. 25.3.1963).]. The appeal shall also be accompanied by the original or a certified copy of the order appealed against.
