Section 40 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
40. Manner of preferring an appeal.
(1)Every appeal to the State Government under the Rajasthan Monuments, Archaeological Sites Antiquities Act, 61 or under these rules shall be in writing and shall be preferred within one months of the date of receipt of the order appealed against.(2)Every such appeal shall be accompanied by a copy of the order appealed against.
