Section 3 in The Goa Tourist Places (Protection and Maintenance) Appeal Rules, 2001
3. Form and content of an appeal.
(1)Every appeal against the order of the competent authority made under the Act, shall be in the form of memorandum.(2)The memorandum of an appeal shall be drawn up in duplicate by the appellant or his representative and after being signed either by the appellant or a person duly authorised by him in that behalf, filed before or sent by a registered post to the Government.(3)The memorandum of appeal shall contain the following particulars, namely:-(i)the name and address of the appellant;(ii)date of order of the competent authority;(iii)clear statement of facts;(iv)contain grounds of an appeal;(v)the relief prayed for, precisely and in brief.(4)The memorandum of an appeal shall be signed and verified by the appellant or by a representative duly authorised by him in writing in that behalf in the following form, namely:-"I .................................... appellant/representative appointed by the appellant named in the above memorandum of appeal do hereby declare that what is stated herein is true to my knowledge and belief".(5)Every such memorandum of appeal shall bear a fee of Rupees one thousand only and the same shall be paid by way of challan or stamp affixed to the memorandum. The memorandum of appeal shall be accompanied by either the order in original against which it is made or duly certified copy thereof unless omission to produce such order or copy is explained at the time of the presentation of the appeal to the satisfaction of the Government.(6)The Respondent in the appeal shall be entitled to file a reply and if such a reply is filed, the appellant may file a rejoinder.
