Section 4(1) in The Newspapers (Price Control) Act, 1972
(1)The owner or publisher of a newspaper to which an order under sub- section (1) of section 3 relates may,-(a)if he is aggrieved by such order, make within thirty days of the date of publication of the order in the Official Gazette, an application to the Central Government for a review of the order setting out in such application the grounds on which he considers such review to be necessary;.(b)whenever fresh circumstances having a bearing on the cost of production of the newspaper arise after the date of making of the order, make an application for a revision of the order within thirty days after the date on which such circumstances have arisen, and the Central Government may pass such order on the said application for review or revision as it thinks fit: Provided that the Central Government may for sufficient cause allow any such application to be made after the expiry of the period of thirty days aforesaid.
