Section 35(5) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
(5)A fee, at the rates mentioned in Schedule I; shall be deposited by every appellant in the office of the appellate authority and an authenticated copy of the receipt obtained therefor shall be annexed to every appeal. No appeal, which is not. accompanied by the aforesaid copy of the receipt, shall be be entertained by the appellate authority.
