Section 100(1) in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
(1)Any person aggrieved by an order :-(a)refusing to register any inland vessel under Section 19-F of the Act; or(b)suspending a certificate of registration under Section 19-M of the Act; or(c)cancelling a certificate of registration under sub-section (2) of Section 19-0;may prefer a appeal to the State Government within 30 days of the date on which he receives notice of such order.
