(1)An appeal under Rule 27 shall be preferred in duplicate in the form of memorandum, one copy of which shall accompany a fee of rupees [one hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] setting forth concisely the grounds of objection to the order of the registering authority or Inspector of Motor Vehicles (as the case may be ) and shall be accompanied by a certified copy of the order.
