61. Right to appeal from orders of Executive Officer.
(1)No appeal shall lie to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] from order passed by an Executive Officer [or Medical Officer of Health] [Added by U.P. Act No. 5 of 1932.] in the exercise of the powers conferred upon him by Section 60 [or Section 60-A] [Added by U.P. Act No. 5 of 1932.] unless, -(a)the order is an order against which an entry is shown in the third column of Schedule II, such entry not being avoided by regulation made under clause (e) of sub-section (1) of Section 297 and in force; or(b)the order is an order passed in respect of a licence and provision is made for appeal therefrom by any bye-law.(2)Where an appeal lies it shall be filed within ten days of the communication of the order or of date on which the order is, under the provisions of this Act, deemed to have been communicated.(3)When an appeal is filed within such period, the order shall remain suspended until the appeal is decided.
