11.Appeals.-
(1) Any employer aggrieved by an order of
assessment made under section 5 or by an order imposing penalty made under
section 9 may, within such time as may be prescribed, appeal to such appellate
authority in such form and in such manner as may be prescribed.
(2) Every appeal preferred under sub-section (1) shall be accompanied by such
fees as may be prescribed.
(3) After the receipt of any appeal under sub-section (1), the appellate
authority shall, after giving the appellant an opportunity of being heard in
the matter, dispose of the appeal as expeditiously as possible.
(4) Every order passed in appeal under this section shall be final and shall
not be called in question in any court of law.