Section 14 in Punjab Excise Powers and Appeal Orders, 1956
14.
Under section 58(2)(c) of the Punjab Excise Act it is directed that -(i)every memorandum of appeal must be presented within one month from the date of the order appealed against.(ii)every memorandum of appeal shall be accompanied by the order appealed against, in original or by an authenticated copy of such order unless the omission to produce such order or copy is explained to the satisfaction of the appellate authority. The time spent in obtaining an authenticated copy of such order shall be excluded from the period of limitation prescribed under clause (i) above.
