Section 3(4) in The Orissa Prevention of Cow Slaughter Act, 1960
(4)The competent authority shall, before issuing the certificate under Sub-section (3) or refusing to issue the same, record its order in writing. Any person aggrieved by the order of the competent authority, under this section may, within fifteen days of the date of the order, appeal against it to the Government or to such other authority as may be prescribed, who may pass such orders thereon as they may deem fit.
