Section 35 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
35. Memorandum of Appeal
. - (1) An appeal against an order passed by the State Board under Section 20, Section 21 or Section 22 of the Act shall be filed by the aggrieved party in the Form VII annexed to these rules. .(2)An aggrieved person, preferring an appeal shall do so separately in his own 'name and no joint appeal, made on behalf of more than one person, shall be entertained by the appellate authority.(3)Every appeal shall -(a)be in writing;(b)specify the name and address of the applicant and date of the * order appealed against;(c)specify the date on which the order appealed against was communicated to the appellant;(d)contain a clear statement of facts of the case and grounds relied upon by the aggrieved person in support of the appeal;(e)stale precisely the relief prayed for; .(f)be signed and verified by the appellant or an agent duly authorised by the appellant in writing in this behalf;(4)A memo of appeal shall be accompanied by -(a)an authenticated copy of the order against which appeal is made;(b)a copy of the application made under Secs. 20, 21 or under Section 22, as the case may be;(c)any other documents, relevant to the appeal; and(d)a satisfactory proof of the payment of the fee prescribed under sub-rule (5).(5)A fee, at the rates mentioned in Schedule I; shall be deposited by every appellant in the office of the appellate authority and an authenticated copy of the receipt obtained therefor shall be annexed to every appeal. No appeal, which is not. accompanied by the aforesaid copy of the receipt, shall be be entertained by the appellate authority.(6)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 of 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, appointing him an agent.(7)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, as the case may be.
