.-(1) An appeal against an order of the authority refusing to grant or renew a licence or suspending or revoking a licence or certificate or varying the condition of a licence or certificate shall lie, if the order is passed by the-(a)Chief Controller,-to the Central Government;(b)Controller,-to the Chief Controller;(c)District Magistrate,-to the immediate superior to such authority.(2)Every appeal referred to in sub-rule (1) shall be preferred in accordance with the provisions of the Act and shall be presented within sixty days of the date of the communication of such order.(3)Every appeal shall be accompanied by fees specified in Schedule IV annexed to these rules and the fees shall be refunded to the appellant if the appeal is upheld by the appellate authority.(4)The action taken by the appellate authority shall conform to the provisions of section 6-F of the Act.
