Section 14(4) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(4)(a)Where permission is refused, the grounds of such refusal shall forthwith be recorded in writing and communicated to the applicant.(b)Any person aggrieved by an order under sub-section (4) may appeal to the State Government against that order within thirty (30) days from the communication thereof and the State Government may pass such orders as it thinks fit.(c)The Authority shall keep in such form as may be prescribed a register of application for permission under this section.(d)The said register shall contain such particulars, including information as to the manner in which application for permission have been dealt with, as may be laid down in the regulations, and shall be available for inspection by the public at all reasonable hours on payment of such fee as may be laid down in the regulations.
