Section 17(2) in Bihar Preservation and Improvement of Animals Rules, 1960
(2)(i)Every appeal preferred under sub-rule (1) shall be in the form of a memorandum; it shall specify the name and address of the appellant, the date of the order appealed against and shall contain a clear statement of the facts and the nature of the relief prayed for and shall be signed and verified by the appellant.(ii)Every such appeal shall be accompanied by an authenticated copy of the order appealed against, unless the omission to produce such copy is explained to the satisfaction of the appellate authority.(iii)The memorandum of appeal may be sent to the appellate authority by registered post, or may be presented by the appellant or his agent or duly authorised legal practitioner, to the appellate or to such other officer as the appellate authority may appoint in this behalf.
