Section 20 in The Bombay Electricity Duty Rules, 1962
20. Appeals against decisions of authority.
(1)Where an appeal against the decision of the authority under paragraph II in the Schedule to the Act is made to the State Government, the State Government may. after giving the appellant an opportunity of being heard and calling for such further information or evidence as it may deem necessary pass such orders as it deems fit.(2)Every such appeal shall be addressed to the Secretary' to the Government of Maharashtra in the Industries and Labour Department, Sachivalaya Annexe, Bombay-32.Miscellaneous
