Appeal.(1)An appeal against any decision of the Registration Committee under section 9 shall be preferred in writing [in [Form IV] [ Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 20.5.1999).], in duplicate] to the Central Government in the Department of Agriculture.(2)The appeal shall be in writing and shall set out concisely and under distinct heads the grounds on which the appeal is preferred.(3)[ Every appeal shall be accompanied by a demand draft of rupees one thousand towards fee and a copy of the decision appealed against.] [Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 20.5.1999). ](4)[ The fee payable for preferring an appeal shall be paid by a demand draft drawn on the State Bank of India, New Delhi, in favour of the Pay and Accounts Officer, Department of Agriculture and Co-operation, New Delhi.] [ Substituted by G.S.R. 371(E), dated 20.5.1999, for sub-R. (1) (w.e.f. 20.5.1999). Earlier sub-R. (1) was substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).]
