Section 6 in The Goa Tourist Places (Protection and Maintenance) Appeal Rules, 2001
6. Hearing of an appeal.
(1)If the Government so desires, it may depute any assessor to inspect and submit a report after making such inquiries as directed, but no recommendation of the assessor shall be binding on the Government.(2)The Government may for sufficient reasons adjourn at any stage, hearing of an appeal to a different date.
