Section 89(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(ii)The memorandum of appeal shall be filed in triplicate and alongwith fee payable under rule 98, and be accompanied by certified copy of the order appealed against and the notice of demand if any and in case of an appeal against an order under sub-section (7) of section 27-A, the receipt showing deposit with the market committee, the full amount of the assessed market fee and in case of appeal against the order passed under sub-section (8) of section 27-A, receipt showing deposit with the Market Committee 20 percent of the levy of penalty.
