Section 7 in The Manipur Cooking Gas (Licensing and Control) Order, 1986
7. Appeal.
(1)any person aggrieved by an order passed by the licensing authority under paragraph 5 or paragraph 6 may within thirty days of such order prefer an appeal to the Secretary to the Government of Manipur in the Department of Food and Civil Supplies :Provided that on sufficient ground being shown, the appellate authority may condone the delay in preferring the appeal.(2)On receipt of an appeal under sub-paragraph (1), the appellate authority, shall after giving the appellant and the licensing authority, concerned a reasonable opportunity of being heard, dispose of the appeal as expeditiously as possible.(3)The appellate authority may direct that order appealed against shall not take effect pending to disposal of the appeal.
