Section 13 in Maharashtra Marine Fishing Regulation Act, 1981
13. Appeals against orders refusing grant of licence or registration etc.-
(1)Any person aggrieved by an order of the Licensing Officer refusing to grant licence for fishing vessel or suspending, cancelling or varying or amending such licence or the Registration Officer refusing to register a vessel or cancelling the registration of such vessel may, within thirty days from the date on which the order is communicated to him, prefer an appeal to the Appellate Authority, i.e., the Chief Ports Officer of the State Port Organisation:Provided that the Appellate Authority may entertain the appeal after the expiry of the said period of thirty days 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 a reasonable opportunity of being heard, pass such orders thereon as it deems fit as expeditiously as possible.(3)Every order passed by the Appellate Authority under this section shall be final
