Section 29 in Bihar Trade Articles (Licenses Unification) Order, 1984
29. Revision.
- The Commissioner, suo-motu or on an application, may call for the record of any case decided by the Collector or the Licensing Authority under the provisions of this Order and if he is satisfied that the Collector or the Licensing Authority-(a)has exercised a jurisdiction not vested in him or it; or(b)has exercised the jurisdiction vested in him or it with material irregularity; or(c)has improperly failed to exercise the jurisdiction vested in him or it; he may pass such order as he thinks fit.
