(1)An appeal under Section 70 or sub-section (1) and (20 of section 74 shall be either presented in person or sent by Registered post to the State Government or to such officer or authority (hereinafter referred to appellate authority) as may be empowered by notification in the official Gazette by the Statement in that behalf.(2)The appeal shall be in the form of a memorandum which shall be affixed with court fee stamps of Rs. 150.00(3)Every appeal shall : -(a)Specify the names and address of the appellant as well as respondent;(b)State by whom the order appealed against was made;(c)Set forth concisely and under distinct heads the grounds of objections to the order appealed against with a memorandum of evidence;(d)State precisely the relief which the appellant aims,(e)Give the date of the order appealed against.
