Section 13(2) in The Bio-Medical Waste (Management And Handling) Rules, 1998
(2)[ Any person aggrieved by an order of the Director General, Armed Forces Medical Services under these rules may, within thirty days from the date on which the order is communicated to him, prefer an appeal to the Central Government in the Ministry of Environment and Forests.] [ Inserted by S.O. 1069(E), dated 17.9.2003 (w.e.f. 17.9.2003).]
