(1)Any person aggrieved by an order-(a)refusing to register any inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).] under section 19F; or(b)suspending a certificate of registration under section 19N; or(c)cancelling a certificate of registration under sub-section (2) of section 19O, may, within thirty days of the date on which he receives notice of such order, appeal against it to the State Government.
