Section 3 in The Rajasthan Insecticides (Appeal) Rules, 1980
3. Appeal.
(1)Any person aggrieved by a decision of the Licensing Officer under section 13 excepting under the proviso to sub-section (1) thereof, or section 14 of the Act may within a period of thirty days from the date on which the decision is communicated to him, appeal to the Director 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 Treasury Challan evidencing the payment of Rs. 10/- and a copy of the decision appealed against to be obtained from Licensing Officer on payment of necessary fee.(4)The fee payable for preferring an appeal shall be deposited under the head "XXV-Agriculture (Ka) Agri-Receipts-4-other Miscellaneous Receipts."(5)Every such appeal shall be presented either in person or through an agent duly authorised in writing in this behalf by the appellant or may be sent by registered post.
