Section 14(3) in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
(3)Every appeal shall:-(i)be in writing;(ii)specify the name and address of the appellant and date of the order appealed against;(iii)specify date on which the order against was communicated to the appellant;(iv)contain a clear statement of facts of the case and grounds relied upon by the aggrieved person in support of the appeal;(v)state precisely the relief prayed for; and(vi)be signed and verified by the appellant or an agent duly authorised by the appellant in writing in this behalf.
