Section 17C(2) in The Rajasthan Municipalities Registration of Electors Order, 1974
(2)Every appeal shall be-(a)in the form of a memorandum signed by the appellant;(b)accompanied by a copy of the order appealed from and a receipt in proof of the fee of one rupee having been deposited in the office of the District Election Officer concerned;(c)presented within a period of fifteen days from the date of the order appealed from or sent by registered post so as to reach him within that period.
