4F. [ Appeal. - (1) Any person aggrieved by any order of the licensing authority refusing to grant, renew or restore a licence or cancelling or revoking a licence or forfeiting the security deposited by the licensee under the provisions of this Order may prefer an appeal to the Divisional Commissioner within thirty days from the date of receipt of such order.
(2)No order shall be made under this clause unless the aggrieved person has been afforded a reasonable opportunity of stating his case.(3)Pending the disposal of an appeal, the Divisional Commissioner, may direct that until the appeal is decided the order refusing to renew a licence shall not take effect or the order cancelling a licence shall not debar a licensee from depositing his existing stock.] [Substituted by Cement Control (First Amendment) Order, 1978, vide Notification No. 1652/ XXXIX-AV-2-79(CM)-76, dated 13.3.1978.]
