Section 4(2) in Kerala Irrigation and Water Conservation Act, 2003
(2)Any person or agency aggrieved by an order refusing to grant permission under sub-section (1), may within such time and in such manner as may be prescribed, appeal to the Collector and the Collector shall, after hearing the appellant and the authorised officer, pass such orders on the appeal as he deems fit within one month from the date of receipt of the appeal.
