(1)Any person aggrieved by any order passed by the Health Officer under Section 16, 27, 28, 29, 30, 31, 36, 37, 38, 42, 87 or 102 may prefer an appeal to the Executive Authority to which the said Health Officer is subordinate within seven days from the date of communication of the order to such person.(2)On the presentation of an appeal, the Executive Authority may suspend the execution of the order of the Health Officer pending the decision of the appeal.
