Section 99(3) in Himachal Pradesh Municipal Election Rules, 2015
(3)Every appeal preferred, under sub-rule (1), shall be presented in the form of a memorandum by the appellant or his duly authorized agent and shall be accompanied by a Treasury Challan evidencing the deposit of a sum of Rs.2500/-(Rupees two thousand five hundred only) as fee in the Government Treasury or Sub-Treasury under the appropriate head of account in the name of the Director, Urban Development to whom the appeal is presented. The memorandum shall set forth concisely the grounds of objections to the order appealed from and shall be accompanied by a copy of such order.
