(3)After complying with the notice, the owner, occupier, or farmer of the market or the keeper of the hotel or lodging house, tea stall or restaurant or any person interested may appeal to the Deputy Commissioner, or where the Deputy Commissioner is the Chairman of the Municipality, to the Commissioner of Division, if he considers the notice to be unreasonable, and the order of the Deputy Commissioner or of the Commissioner of Division, as the case may be, shall be final.
