- [(1) Appellate Authority. - Appeal against the decision of the licensing authority may be made to the Appellate Authority as defined in clause (aa) of the rule 2.] [Substituted vide notification no.F 19 (54)/Tpt/Sectt./07 dated 15-02-2007.](2)Conduct of hearing of appeal. - An appeal shall be preferred in duplicate in the form of a memorandum, one copy of which shall bear a fee of Rupees [one hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] setting forth the grounds of objection to the order of the licensing authority and shall be accompanied by a certified copy of that order.(3)When an appeal is lodged, a notice shall be issued to the authority against whose order the appeal is preferred in such forms as the appellate authority may direct.(4)The appellate authority after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may seem necessary may confirm, vary or set aside the order from which the appeal is preferred and shall make an order accordingly.(5)Any person preferring an appeal under the provisions of the Act and of this Rule shall be entitled to obtain a copy of document filed with the licensing authority on payment of a fee at the rate of Rupees [Twenty five] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] per page.(6)The appellate authority may make such orders for the refund of the fee as it may consider just and equitable.
