Section 15(1) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
(1)An appeal under sub-section (2) of Section 12 of the Act shall be submitted to the appellate authority along with a certified copy of the order against which the appeal is made stating clearly the ground or grounds of appeal. A copy of the Notification, if any received, and the reply to the Notification, if any given, shall also be submitted.
