Section 21 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002
21. Appeal.-
(1)Any person aggrieved by an order of the Competent Officer issued under Regulation 20, may within thirty days from the date on which he receives such order, appeal against it to the officer so designated.(2)The officer so designated shall cause notice of every such appeal to be given to the Competent Officer in such manner as may be prescribed and after giving an opportunity to the appellant to be heard, shall pass such order thereon as deems fit and his decision shall be final.
