Section 16 in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
16. Manner of appeal under sub-section (3) of section 31.
(1)Every appeal against an order passed by the Board under the Act shall be filed by the aggrieved person (hereinafter referred to as the appellant) in the following manner.(i)The Appeal shall be in Form 6.(ii)Every appeal shall be made separately in the name of the appellant and no joint appeal made on behalf of more than one party shall be entertained by the Appellate Authority.(iii)(a)Every appeal shall -(i)be in writing;(ii)specify the name and address of the applicant and the date of the order appealed against;(iii)specify the date on which the order appealed against was communicated to the appellant;(iv)contain a clear statement of facts of the case and grounds relied upon by the appellant in support of the appeal;(v)state precisely the relief prayed for; and(vi)be signed by the appellant or his agent duly authority by the appellant in writing, in this behalf.(b)Every appeal shall be accompanied by -(i)a certified copy of the order against which appeal is made;(ii)a copy of the application made under rule 10, if any;(iii)any such other document relating to the appeal; and(iv)a satisfactory proof of the payment of the fees specified under sub-rule.(v)A fee of Rs. 150 for every appeal under this rule shall be deposited in the office of the Appellate Authority and an authenticated copy of the receipt obtained thereof.(vi)Every Memorandum of appeal shall be submitted in quadruplicate and shall either be presented to the Appellate Authority by the appellant or his authorised agent in person or sent to such authority by registered post. When the Memorandum of appeal is presented by an agent duly authorised by the appellant it shall be accompanied by a letter of authority written on a stamped paper of the value as required by law.(vii)The Memorandum of appeal not presented in accordance with the procedure specified in this rule and not accompanied by the proof of payment of the fees specified therefor shall not be entertained by the Appellate Authority.(viii)On receipt of the Memorandum of appeal the Appellate Authority shall endorse thereon the date of its presentation or receipt by post and the name of the appellant or his duly authorised agent presenting it.
