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State of Odisha - Section

Section 26 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993

26. Form of Appeal.

(1)Every appeal under the Act and these Rules shall be preferred in the form set out in Schedule XIII and shall be accompanied by a copy of the order appealed against.
(2)A Court-fee of rupees two shall be affixed on the appeal petition.
(3)The appeal petition shall be accompanied by fee of rupees twenty-five.