Section 13 in The Orissa Private Security Agencies Rules, 2009
13. Appeals and procedure.
- Every appeal under Sub-section (1) of Section 14 of the Act shall be preferred in Form VII signed by the aggrieved persons or his advocate and presented to the Secretary to Government. Home Department, Government of Orissa, Secretariat, Bhubaneswar in person or sent to him by Registered post along with a fee of Rs. 500/- (Rupees five hundred only) by Demand Draft or a Bankers Cheque drawn in favour of the controlling Authority.
