Section 23 in Andhra Pradesh Pawn Brokers Act, 2002
23. Appeals.
(1)Any person aggrieved by an order of the Licensing Authority under subsection (3) of Section 4 or sub-section (1) of Section 20. may within thirty days from the date of communication of such order, appeal in such manner as may be prescribed to the appellate authority having jurisdiction over the area.(2)The appellate authority may admit an appeal prefered after the period of thirty days aforesaid, if it is satisfied that the appellant had sufficient cause for not preferring an appeal within the said period.(3)The appellate authority may, after giving the appellant an opportunity of being heard, pass such orders on the appeal as it may deem fit.(4)Every order passed by the appellate authority shall be communicated to the appellant and to the Licensing Authority in such manner as may be prescribed.
