Section 25(3) in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
(3)Any person aggrieved by an order of the Licensing Officer—(a)refusing permission under section 2A, or(b)refusing to grant or renew a licence or cancelling a licence under section 4, or(c)refusing permission under clause (b) of sub-section (1) of section 10, or(d)assessing compensation under section 24,may, within thirty days from the date of such order, prefer an appeal to the Tribunal, and the decision of the Tribunal thereon shall be final.
