Section 3(5) in The Goa Tourist Places (Protection and Maintenance) Appeal Rules, 2001
(5)Every such memorandum of appeal shall bear a fee of Rupees one thousand only and the same shall be paid by way of challan or stamp affixed to the memorandum. The memorandum of appeal shall be accompanied by either the order in original against which it is made or duly certified copy thereof unless omission to produce such order or copy is explained at the time of the presentation of the appeal to the satisfaction of the Government.
