Section 18(1) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
(1)(i)Every appeal under Section 11 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 and crossed demand draft/treasury challan for Rs. 75.00 towards fee.] [Substituted by Notification No. 2793/36-3-1 (ML)-88, dated 31st December, 1993, published in the U. P. Gazette (Extraordinary), Part 4, Section (Kha), dated 31st December, 1993.]
