Section 11 in The Tamil Nadu Catering Establishments Rules, 1959
11.
(a)Where the appeal has been admitted, the appellate authority shall send the notice of the appeal to the Inspector whose order is appealed against and the Inspector shall send the complete records of the case to the appellate authority.(b)On receipt of the records, the appellate authority shall send a notice to the appellant to appear before him at such date and time as may be specified in the notice for the hearing of the appeal.
