Section 29 in The Mormugao Harbour Craft Rules, 1976
29. Appeal from Deputy Conservator's decision.
-An appeal against any order of the Deputy Conservator issued under rule 19 or, as the case may be, under rule 27, shall lie with the Conservator of the port. Any such appeal shall be preferred in writing within fourteen days from the date on which the said order of the Deputy Conservator has been communicated in writing to the party or parties concerned.
