Section 3(13) in The Haryana Rural Development Rules, 1987
(13)Appeal against the order passed by the assessing authority shall lie to the appellate authority within thirty days from the date of passing of the order by the assessing authority : provided that no memorandum of appeal shall be entertained by the appellate authority unless it is accompanied by the receipt issued in form B in token of having deposited the fee, arrears or fee or fine, as the case may be. Every appeal preferred under this sub-rule shall be presented to the appellate authority in the form of memorandum enclosing the receipt of Rs. 10/- having deposited with the Board by the appellant or his duly authorised agent. The memorandum shall set forth concisely the grounds of appeal and shall be accompanied by a copy of the order, appealed against.
