Section 45 in The Goa, Daman and Diu Shops and Establishments Act, 1973
45. Appeal.
(1)An appeal against an order dismissing either wholly or in part an application made under sub-section (1) of section 43 or against a direction made under sub-section (2) or sub-section (3) of that section may be preferred before the District Court within thirty days of the date on which the order or direction was served on the applicant or the employer, as the case may be-(a)by the employer, if the total sum directed to be paid by way of wages, gratuity and compensation exceeds three hundred rupees, or(b)by the person who had applied under sub-section (1) of section 43 if the total amount of wages or gratuity claimed to have been withheld from the employee or from the unpaid group to which he belonged exceeds fifty rupees, or(c)by any person directed to pay a penalty under sub-section (2) of section 43.(2)Save as provided in sub-section (1) any order dismissing either wholly or in part an application made under sub-section (1) of section 43 or a direction made under sub-section (2) or sub-section (3) of that section shall be final.
