Section 14 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
14. Revision.
(1)The State Government may on an application for Revision made to it by an aggrieved person against an order in appeal or suo moto against an order of the Licensing Authority or of Appellate Authority call for and examine the record of such case and may pass such order thereon, as it thinks fit:Provided that the State Government shall not exercise the power conferred on it by this section in respect of an order against which an appeal is pending :Provided further that the State Government shall not pass any order under this section which adversely affects any person unless such person has been given a reasonable opportunity of being heard.(2)An order passed under sub-section (1) shall be final.
