Section 24 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
24. Memorandum of appeal, Section 31(3).
(1)Every appeal against an order passed by the Board shall be filed by the aggrieved party in the form VII.(2)Every 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)(a)Every appeal shall -(i)be in writing;(ii)specify the name and address of the appellant and the date of the order appealed against ;(iii)specify the date on which the order appealed against was communicated to the appellant ;(iv)contain a clear statement of facts of the case and grounds relied upon by the aggrieved person in support of the appeal;(v)State precisely the relief prayed for; and(vi)be signed and verified by the appellant or an agent duly authorized by the appellant in writing in this behalf.(4)Every appeal shall be accompanied by:-(i)An authenticated copy of the order against which appeal is made;(ii)A copy of the application made by the appellant on which the Board passed the order being impugned in the appeal;(iii)Any document relative to the appeal.(5)A fee as prescribed under sub -rule (7) of rule 21 shall be deposited by every appellant in the office of the Board and the authenticated copy of the receipt obtained therefore shall be annexed to every appeal. No appeal which is not accompanied by the aforesaid copy of the receipt shall 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 authorized agent in person or sent to such authority through the Board by registered post .When the memorandum of appeal is presented by an agent duly authorized by the appellant it shall be accompanied by a letter of authority written on a stamped paper of the value as required by the law, appointing him such 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 authorized agent presenting it, as the case may be.
