Section 12(2) in The U.P. Entertainments and Betting Tax Act, 1979
(2)Any person aggrieved by an order under sub-section (1) may, within fifteen days from the date of service of such order, prefer an appeal to the [appellate authority] [Substituted for 'State Government' by U.P. Act No. 28 of 1995.] in such manner as may be prescribed, and the order of the appellate authority shall be final.
