Section 22 in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
22. Procedure to prefer appeal. Sections 12 and 17.
(1)Every order passed with reference to -(a)imposition of penalty on fee;(b)imposition of penalty on cess,shall be appealable before the Government. The appeal should be addressed to the Secretary, Anila Husbandry, Government of Haryana.(2)Such appeal shall be preferred within one month of passing of the order and after paying 50% of the penalty imposed. The proof of the payment of the said 50% must be attached with the appeal.(3)The Government after considering the appeal, may pass any appropriate order either reducing or increasing the penalty and such order passed by the Government shall be final.Form A[See rule 15(2), (3) and (4)]PermitDepartment of Animal Husbandry HaryanaBook No. ......................... Serial No.......................... Dated :......................... Details of permit fee deposited :............................ Receipt No.......................... Dated................ Amount................. Shri ......................... S/o......................... resident of......................... District......................... State......................... is hereby permitted to export.............. animals (number in words....................) the description of which is given hereunder, from the State of Haryana to......................(Place/Station/District/State)Name and address of purchaser (optional) :Description
