Section 38(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(3)After hearing the parties, the authority shall impose the penalty as per provisions of the Act] [Substituted by Haryana Government Notification No. 308-AS-(I)-2008/1749, Dated 2.2.2008.].[40. Procedure for appeal. [Section 40] - (1) Every appeal preferred under Section 40 shall bear a court-fee stamp of fifty rupees and shall be presented to the appellate authority in the form of a memorandum by the appellant or his duly authorised agent. The memorandum shall set forth concisely the grounds of objection to the order appealed against and shall also be accompanied by a certified copy of such order and the proof of payment of fee, if due, as per the impugned order.
