6. Appeals .- [(1) An appeal against an order served under these rules shall lie,-
(a)if the order is served by an officer appointed to assist an Inspector and authorised under sub-rule (2) of rule 4-A, to the Inspector;(b)if the order is served by an Inspector to the Central Government or the State Government, as the case may be.](2)In the case of an order of an Inspector on an appeal preferred to him under clause (a) of sub-rule (1), a further appeal shall lie to the Central Government or the State Government, as the case may be.(3)[ Every appeal made under sub-rule (1) shall be in writing, shall be accompanied by a copy of the order appealed against and shall be presented within 3 months of the date on which such order has been served or delivered or is deemed to have been served or delivered as the case may be.] [ Inserted by G.S.R. 523, dated 28.3.1966 (w.e.f. 5.4.1966).]
