Section 25 in The Orissa Marine Fishing Regulation Rules, 1983
25. Procedure for presentation to and disposal of appeals by the Appellate Authority.
(1)An appeal to the Appellate Authority shall be presented by the owner of the fishing vessel or by his duly appointed agent either in person during the office hours or sent by the registered post.(2)When such an appeal is presented by an agent, it shall be accompanied by a letter of authority of the appellant, appointing him as such.(3)Every appeal shall be accompanied by a certified copy of the order against which the appeal is preferred.(4)Every appeal shall-(a)be either type written or hand written in ink legibly,(b)specify the name and particulars of the fishing vessel and the name of the owner,(c)clearly state the grounds on which the appeal is made,(d)give the date of the order appealed against, and(e)state the relief which the appellant claims.(5)On receipt of the appeal the Appellate Authority shall endorse on it the date of its receipt.(6)The Appellate Authority shall, as soon as possible, examine it and satisfy that-(a)the person presenting it has the authority to do so,(b)it is made within the prescribed time-limit, and(c)it confirms to all the relevant provisions of the Act and the rules.(7)On receipt of an appeal, the Appellate Authority shall fix a date for hearing and issue notice for hearing to the appellate as well as to the Authorised Officer.(8)On the date so fixed, the Appellate Authority shall go through the relevant papers, hear the appellant or his agent, if present, and pass suitable orders on the appeal.(9)The Appellate Authority may adjourn to any other day the hearing of any appeal at any stage.(10)When the hearing of the appeal is completed, the Appellate Authority may announce its judgement forthwith or may reserve it for a subsequent date.(11)Every decision or order of the Appellate Authority shall be supplied to the appellant and such other parties as the Appellate Authority deem proper.
