Section 13 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
13. Appeal.
(1)Any person aggrieved by an order of a Licensing Authority refusing to grant or renew a licence or suspending or cancelling a licence, may appeal in such form and manner within such period to such Appellate Authority, as may be prescribed :Provided that the Appellate Authority may entertain the appeal on expiry of the prescribed period, if he is satisfied that there was sufficient cause for delay.(2)On receipt of an appeal under sub-section (1), the Appellate Authority shall, after giving the appellant an opportunity of being heard, pass such order on the appeal as he thinks fit.
