Section 27(3) in Bihar Biological Diversity Rules, 2017
(3)The Memorandum of appeal shall state the facts of the case, the grounds relied upon by the appellant and the relief sought for, for preferring the appeal and shall be accompanied by an authenticated copy or the order, direction or policy decision, as the case may be, by which the appellant is aggrieved. The memorandum of appeal shall be duly signed by the appellant or authorized representative of the appellant.
