Section 29 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
29. Form and manner of appeal.
- An appeal under Section 20 of the Act shall be in the form of memorandum setting forth concisely the grounds of objections to the decision which is the subject of appeal and shall be accompanied in the original or a certified copy of that decision. A fee of Rs. 2/- shall be paid in respect of each appeal in the form of court fee stamp affixed to the memorandum of appeal.
