Section 163G(2) in The Bihar Motor Vehicles Rules, 1992
(2)An appeal under sub-rule (1) of this rule shall be preferred in duplicate in the form of memorandum stating the grounds of objections to the order of the Licensing Authority and shall be accompanied by a certified copy of the order appealed against and a receipt of deposit of the appropriate fees as specified in clause (a) of sub-rule (4) of this Rule.
