Section 13 in Madhya Pradesh Private Security Agencies Rules, 2012
13. Appeals and Procedure..
(1)Every appeal under sub-section (1) of section 14 of the Act shall be preferred in form VII signed by the aggrieved person or his authorised advocate and presented To the appellate officer in person or sent to him by registered post.(2)An appeal preferred under section -14 shall be in Form VII along with a fee* of Rs. 2000/- credited through Challan under head "Grant No.03 Police 2055 Police 0055 Revenue Receipts 103- fees" signed by the appellant or his authorised representative and may be presented in person or by registered post to "The Secretary, Govt. of M.P., Home (C) Department, Vallabh Bhawan, Mantralaya, Bhopal.
