Section 15(3) in The U.P. Entertainments and Betting Tax Act, 1979
(3)Any person aggrieved by an order revoking or suspending any permission or licence under this section may, within fifteen days from the date of communication of such order, prefer an appeal to the [appellate authority] [Substituted for 'State Government' by Section 8 of U.P. Act No. 28 of 1995.] in such manner as may be prescribed and the order of the appellate authority shall be final.
