Section 32 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
32. Appeals.
(1)An appeal shall lie to the Tribunal against the following orders and award, namely: -(a)an order refusing to grant a licence under section 26,(b)older revoking or suspending a licence or forfeiting the sum of deposit under section48,(c)an award made by the Authority under sub-section (1) or an order passed by the Authority under sub-section (2) of section 29.(2)No appeal shall be entertained unless it is filed within a period of sixty days from the date of communication of the order or award.(3)The Tribunal may admit an appeal after the period of limitation specified in sub-section (2), If the appellant satisfies, the Tribunal that he had sufficient cause for not filing appeal within such period.(4)In computing the period of limitation, the provisions of sections 4 and 12 of the Limitation Act. 1963, (XXXVI of 1963) shall, so far as may be, apply.(5)Notwithstanding anything contained in the Bombay Court Fees Act, 1959, (Bombay XXXVI of 1959) an appeal under this section shall bear a court fee stamp of such value as may be prescribed.
