(ii)varying any condition of a license or suspending or revoking a license under sub-section (1), or subsection (3) or sub-section (6) of section 17, the person aggrieved by such order may, within thirty days from the date of issue of the order, and subject to the proviso to sub-section (2) of section 18, prefer an appeal against that order, to the concerned appellate authority.
