Section 15 in The Punjab Passengers and Goods Taxation Act, 1952
15. Appeals.
(1)An appeal shall lie to the appellate authority appointed by the State Government in this behalf against any original order passed under this Act within sixty days of the passing of such order or within such further period as the appellate authority may, for sufficient cause, allow.(2)Save as provided in Section 16, an order passed by the appellate authority shall be final.
