(2)An appeal to the State Transport Appellate Tribunal under section 89 of the Act against the order of the State Transport Authority shall be made in the form of a memorandum submitted in duplicate setting forth the ground of objection to the order of the State Transport Authority, and shall be accompanied by a certified copy of the order appeared against a fee of Rupees [five hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 19-05-1998.] only in cash. The ground of objection to the order shall be stated concisely and under distinct heads, without any argument of narrative and numbered consecutively.
