Section 32 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
32. Form and manner of appeals.
(1)An appeal under section 39 the Act shall be preferred either personally or through a recognised agent.(2)An appeal or revision, as the case may be, shall be on -(a)one rupee court fee stamp paper, when made to the Collector;(b)two rupees court fee stamp paper, when made to the Commissioner; and(c)four rupees court fee stamp paper, when made to the Financial Commissioner.
