Section 48 in The Rajasthan Warehouses Rules, 1960
48. Appeal against the order of the Prescribed Authority.
(1)An appeal against the order of the Prescribed Authority under section 29 of the Act shall instituted to the Board of Revenue for Rajasthan within 30 days from the date on which the refusal communicated to the applicant.(2)Board of Revenue shall decide the appeal after giving the appellant or his pleader a reasonable opportunity to be heard, and the decision of the Board shall be final.
