.-The fees or other expenses payable by the owner, agent or manager under these rules shall be paid directly into the treasury or a branch of the State Bank of India and the receipt of the treasury or bank shall be sent to the Chief Inspector alongwith the particulars to which the fees or other expenses relate.[83-A. Appeals to the Chief Inspector [ Inserted by G.S.R. 18, dated 24.12.1973 (w.e.f. 5.1.1974).].-Against an order made by the Inspector under any of these rules, an appeal shall lie to the Chief Inspector who may confirm or modify or cancel the order. Every such appeal shall be preferred within 30 days of the receipt of the order by the appellant.]
