Section 23 in Tripura Weights and Measures (Enforcement) Act, 1967
23. Appeals.
(1)Subject to the provisions of sub-section (2) an appeal shall lie-(a)from every decision of an Inspector under this Act, to the Controller; and(b)from every decision of the Controller under this Act, not being a decision made in appeal under Cl. (a), to the Administrator or any officer specially authorised in this behalf by the Administrator(2)Every such appeal shall be preferred within sixty days from the date of the decision, but the appellate authority may, if it is satisfied that the appellant was prevented by sufficient cause from not preferring the appeal within the said time, extend the time.(3)On receipt of any such appeal, the appellate authority shall, after giving the appellant a reasonable opportunity of being heard and after making such enquiry as it deems proper, decide the appeal and the decision of the appellate authority shall be final.(4)The appellate authority may, after hearing an appeal, confirm or modify the order appealed from or may reverse the order and send the case back to the authority from whose order the appeal was preferred for a fresh decision after considering the matter indicated by the appellate authority.
