(1)An appeal against an order of the licensing authority refusing to grant or renew a licence or suspending or revoking a licence shall lie, if the order is passed by the;(a)Chief Controller, to the Central Government(b)Controller, to the Chief Controller(c)District Authority, to the immediate superior to such Authority.(2)Every appeal referred in sub-rule (1) shall be preferred within a period of sixty days of the date of the communication of such order.
