 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Standards of Weights and Measures Act, 1976 81. Appeals. - (1) Subject to the provisions of sub-section (2), any person aggrieved by an order made under Sec. 30 or Sec. 36 may prefer an appeal against such order to the Director, or where the order has been made by the Director, to the Central Government. (2) Every such appeal shall be preferred within sixty days from the date on which the impugned order was made: Provided that the Appellate Authority may, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period of sixty days, permit the appellant to prefer the appeal within a further period of sixty days. (3) On receipt of any such appeal, the Appellate Authority shall, after giving the parties to the appeal a reasonable opportunity of being heard and after making such enquiry as it deems proper make such order, as it may think fit, confirming, modifying or reversing the order appealed against or may send back the case with such direction as it may think fit for a fresh order after taking additional evidence, if necessary. (4) Every appeal shall be preferred on payment of such fee, as may be prescribed. (5) The Central Government may, on its own motion or otherwise, call for and examine the record of any proceeding (including a proceeding in appeal) in which any decision or order has been made, for the purpose of satisfying itself as to the correctness, legality or propriety of such decision or order and may pass such order thereon as it may think fit: Provided that no decision or order shall be varied under this sub-section so as to prejudicially affect any person unless such person has been given a reasonable opportunity of showing cause against the- proposed action    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back