(1)Any person aggrieved by a decision of the Regional Fish Seed Centre may within thirty days from the date on which the decision is communicated to him and on payment of such fees as may be prescribed, prefer an appeal to the State Fish Seed Centre.(2)Any person aggrieved by a decision of the State Fish Seed Centre may within thirty days from the date on which the decision is communicated to him and on payment of such fees as may be prescribed, prefer an appeal to the Appellate Authority.(3)Any person aggrieved by an order of Adjudicating Officer may within thirty days from the date on which the order is communicated to him and on payment of such fee as may be prescribed, prefer an appeal to the Appellate Authority:Provided that the Appellate Authority may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(4)On receipt of an appeal under sub-section (2) or sub-section (3), the Appellate Authority shall, after giving an opportunity of being heard, dispose of the appeal as expeditiously as possible.(5)Every order passed by the State Fish Seed Centre on an appeal preferred to it and the orders passed by the Appellate Authority on an appeal preferred to them under this section, shall be final.
