Section 6 in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
6. Appeal.
(1)Any person aggrieved by an order made under sub- section (7) of section 3, section 4 or section 5 may appeal to the Commissioner in the prescribed manner within fifteen days from the date of such order :Provided that the Commissioner may entertain an appeal after the expiry of the said period of fifteen days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)The Commissioner may either confirm the order, with or without modification, or set it aside, and may, pending disposal of the appeal, stay the operation of the order or pass interim order, subject to such terms, if any, as he thinks fit.
