Section 4B in The M.P. Licensing Board (Electrical) Regulations, 1960
4B.
Any person aggrieved by the decision of the Divisional Licensing Committee under clause (3) of Regulation 4-A may file an appeal to the Board. Every such appeal shall be in writing and shall be accompanied by a copy of the order appealed against and shall be presented within two months of the date of receipt of order of the committee by aggrieved person.]
