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Union of India - Section

Section 59 in The Gas Cylinders Rules, 2016

59. Appeal.

(1)An appeal shall lie with the Central Government against any order passed by the Chief Controller refusing to grant, amend or renew a license or canceling or suspending a license and to the Chief Controller against any order passed by the Controller.
(2)Every appeal shall be in writing and accompanied by a copy of the order appealed against and shall be presented within sixty days of the order passed along with fee as per Schedule V.