Section 25 in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
25. Form of Appeal.
(1)Every appeal under the Act and these rules shall be preferred in the Form set out in Schedule XV and shall be accompanied by a copy of the order appealed against. [Sections 69 and 72(2)(t)](2)A court fee label of two rupees shall be affixed on the appeal petition.
