Section 40 in Prevention Of Collision On National Waterways Regulations, 2002
40. Appeals.-
(1)Any person aggrieved by an order of the Competent Officer issued under Regulation 3, may within ten 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 Competent Officer and to the appellant to be heard, shall pass such order thereon as deems fit and his decision shall be final.
