Section 17 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
17. Appeal.- (1) If an owner is aggrieved with an order of the prescribed authority
under this Act, he may make an appeal to the appellate authority. Every such appeal shallbe preferred to the appellate authority within thirty days of the date of communication ofthe order:Provided that the appellate authority may entertain an appeal after the expiry ofsaid period of thirty days if it is satisfied that there was sufficient cause for not filing itwithin that period.(2)The appellant shall have a right to be represented by a legal practitioner and theprescribed authority may be represented by such officer or person as the Governmentmay appoint.(3)On receipt of any such appeal, the appellate authority shall after giving the appellantreasonable opportunity of being heard and after making such enquiry, as it deems proper,dispose of the appeal for reasons to be recorded in writing.(4)The proceedings before the appellate authority shall be completed within four months.
