Section 14 in The Ancient Monuments and Archaeological Sites and Remains (Framing of Heritage Bye-laws and Other Functions of the Competent Authority) Rules, 2011
14. Appeal.
(1)Any applicant aggrieved by the refusal of permission for repair, renovation, construction or reconstruction of building or structure in prohibited or regulated area of the protected monument and protected area by the competent Authority on the basis of recommendation of the Authority, may within a period of 30 days, from the date of the communication of such refusal, prefer an appeal to the Central Government for considering his case and the decision of the Central Government on such appeal shall be binding.(2)The Central Government shall consider the appeal and dispose of the appeal within a period of ninety days from the date of receipt of appeal.
