Section 46 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
46. Manner of preferring an appeal.
(1)Every appeal to the State Government under the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 or under these rules shall be in writing and shall be preferred within one month from the date of receipt of the order appealed against.(2)Every such appeal shall be accompanied by a copy of the order appealed against.
