Section 20 in Assam Weights and Measures (Enforcement) Act, 1958
20. 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 Assistant Controller, and from every decision of the Assistant Controller to the Controller;(b)from every decision of the Controller under this Act, not being a decision made in appeal under clause (a), to the State Government or any authority specially authorised in this behalf by the State Government.(2)Every such appeal shall be preferred within thirty days from the date of service of the decision on the person concerned.(3)Every appeal to the Assistant Controller shall be affixed by a Court fee stamp of rupees four and every appeal to the Controller or to the State Government or to any authority specially authorised by the State Government under clause (b) of sub-section (1) shall be affixed by a Court fee stamp of rupees ten.(4)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,
