Section 35(4) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
(4)A memo of appeal shall be accompanied by -(a)an authenticated copy of the order against which appeal is made;(b)a copy of the application made under Secs. 20, 21 or under Section 22, as the case may be;(c)any other documents, relevant to the appeal; and(d)a satisfactory proof of the payment of the fee prescribed under sub-rule (5).
