Section 33 in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
33.
(1)(i)Every appeal under sub-section (1) of section 15 shall be preferred in the form of a memorandum signed by the appellant or his authorised agent and presented to the Appellate Officer in person or sent to him by registered post.(ii)The memorandum shall be accompanied by a certified copy of the order appealed from and a treasury receipt of Rs, 10.(2)The memorandum shall set forth concisely under distinct heads the ground of appeal to the order appealed from.
