(1)Any person aggrieved by an order of the licensing authority refusing to grant or renew a licence/certificate or suspending or cancelling a licence/certificate under the provisions of this order, may within thirty days from the date of receipt of the said order, file an appeal before the State Government whose decision thereon shall be final and any appeal preferred after the expiry of the aforesaid period, may be summarily rejected.(2)No, Order shall be made by the appellate authority under this clause, unless the aggrieved person is given a reasonable opportunity of being heard.(3)Pending disposal of the appeal, the appellate authority may direct that the order of the licensing authority, against which the appeal is preferred, shall not be acted upon until the appeal is disposed of.]
