(1)If any rule or order made by the Government in pursuance of the provisions herein contained and imposing on the public or a particular class of persons the responsibility to perform any duty or act, or requiring them or those under their control to do an act in the manner specified in the said rule or order, it shall be competent to any person interested, to apply to the Government through the Secretary concerned to annul, alter or amend such rule or order stating that the same is unlawful or oppressive.
