Section 9 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
9. Appeals under section 5.
- An appeal under section 5 of the Act shall,-(1)(a)be made in writing within a period of thirty days from the date of receipt of the order sought to be appealed against; and(b)be accompanied by a treasury receipt showing that the appropriate fee in respect of the appeal as specified in sub-rule (2) has been paid;(2)The fees for preferring appeals under section 5 shall be fifteen rupees. In case the applicant succeeds, in his appeal, the fees tendered by him shall be returned to him within one month from date of the decision of the appellate authority.
