Section 17 in Bihar Preservation and Improvement of Animals Rules, 1960
17. Appeal under Section 22.
(1)Any person aggrieved by an order of refusal to grant, or revocation of, a licence under Section 21, may prefer an appeal(i)to the Director, Animal Husbandry, Bihar, if such order has been passed by a Deputy Director of Animal Husbandry; and(ii)to the Deputy Director, Animal Husbandry of the Range concerned, in all other cases.(2)(i)Every appeal preferred under sub-rule (1) shall be in the form of a memorandum; it shall specify the name and address of the appellant, the date of the order appealed against and shall contain a clear statement of the facts and the nature of the relief prayed for and shall be signed and verified by the appellant.(ii)Every such appeal shall be accompanied by an authenticated copy of the order appealed against, unless the omission to produce such copy is explained to the satisfaction of the appellate authority.(iii)The memorandum of appeal may be sent to the appellate authority by registered post, or may be presented by the appellant or his agent or duly authorised legal practitioner, to the appellate or to such other officer as the appellate authority may appoint in this behalf.
