Section 22(2) in Jammu and Kashmir Saffron Rules, 2018
(2)Every memorandum of appeal shall set forth concisely and distinctly the grounds of appeal and shall be accompanied by a copy of order against which appeal has been preferred and a fee of rupees five hundred in shape of a bank draft or treasury receipt in favour of the Appellate Authority. It shall be presented by the appellant himself or a person duly authorized by him in this behalf.
