(1)Any person aggrieved by an order of the Licensing Authority under sub-section (3) of section 4 or sub-section (1) of section 14 or subsection (1) of section 16A or by an order of the Inspector or the Licensing Authority under secstion11A or section 18C or section 18D may, within thirty days from the date of communication of such order,appeal in such manner as may be prescribed, to the Appellate Authority having jurisdiction over the area.(1A)Every appeal under sub-section (1) shall be accompanied by a fee of [three hundred rupees.";](2)The appellate authority may admit an appeal preferred after the period of thirty days aforesaid if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the said period.(3)The appellate authority may, after giving the appellant an opportunity of being heard, pass such orders on the appeal as it may deem fit.(4)Every order passed by the appellate authority shall be communicated to the appellant and to the licensing authority in such manner as may be prescribed".]
