Section 100(2) in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
(2)Every appeal prepared under Section 19-F of the Act shall be affixed with a court-fee of rupees one hundred and shall contain-(i)all material statements and arguments relied upon by the appellant together with an attested copy of the order to which the objection is made.(ii)the petition for appeal shall be presented or lodged in the office of appellate authority.Thereafter the appellate authority shall fix a date for hearing and notice thereof shall be served on the respondent.
