61. Appeals in certain cases how and when to be prepared.
(1)Every memorandum of appeal relating to cancellation, suspension or withdrawal of a licence, for the retail sale of any intoxicant shall be submitted within fifteen days from the date of the order appealed against to the Commissioner through the Collector or the Additional District Magistrate, as the case may be, against whose order the appeal is made.(2)The memorandum of appeal shall invariably be forwarded to the Commissioner within ten days of its presentation with the original order and with observation, if any, which the Collector or the Additional District Magistrate, as the case may be, may wish to make on it.(3)The period of fifteen days referred to in Sub-rule (1) shall be counted from the date of the original order and not from the date of any order made on any subsequent petition for revision or review of the said order.
