Section 12 in The U.P. Kerosene Control Order, 1962
12. [ Appeal. [Substituted by the U.P. Kerosene Control (Tenth Amendment) Order, 1980, dated 12.5.1980.]
- [(i) any person aggrieved by the cancellation of his licence may within thirty days of the communication of the order prefer as appeal to the concerned Divisional Commissioner or to such other officer as nominated by the State Government in this behalf.](ii)State Government may, as a special case transfer to itself an appeal filed under sub-clause (i) above and dispose it of.(iii)Appeal preferred before the State Government prior to the commencement of this Order, may be transferred by the State Government for disposal to the Divisional Commissioner concerned.]
