Section 11 in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
11. Appeal.
(1)Any person aggrieved by an order of a competent authority refusing to grant or renew a licence or suspending or cancelling a licence, may appeal in such form and manner, within such period and to such authority, as may be prescribed :Provided that the appellate authority may entertain the appeal after expiry of the prescribed period, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under sub-section (1) the appellate authority shall after giving the appellant an opportunity of being heard, pass such order on the appeal as it deems fit.(3)An order passed under this section shall, subject to the provisions of section 12 be final.
