17. Appeal to and revision by the State Government.
(1)Ail orders made by the Licensing Authority shall be appealable within thirty days from the date of order and the appeal shall lie to the State Government.(2)Any appeal preferred under sub-section (1) shall normally be disposed of by the State Government within three month from the date of receipt of the appeal.(3)The State Government may, on its own motion, call for and examine the records of any proceeding for the purpose of satisfying itself as to the legality or propriety of any order made under this Act by the Licensing Authority and if in any case it shall appear to the State Government that any such order should be modified, annulled or revised or remitted for reconsideration, the State Government may, after giving to the affected party a reasonable opportunity of being heard, pass such order thereon as it may deem fit.Chapter-VIII Working of Rope ways
