Section 10(5) in The Punjab Security of State Act, 1953
(5)An appeal, preferred within the period prescribed by the State Government, from an order under sub-section (4) shall lie -(i)When such order is made by the District Magistrate to the Commissioner of the Division; and(ii)When such order is made by any officer subordinate to the District Magistrate, to the District Magistrate :Provided that no appeal shall be entertained unless fifty per centum of the fine payable in accordance with the order under sub-section (4) has been paid and the memorandum of appeal is accompanied with a proper receipt showing such payment :Provided further that no fee shall be charged for filing such appeal.
