Section 13 in The Assam Health Establishments Act, 1993
13. Appeal.
(1)Any person aggrieved by an order of the Health Authority refusing to grant or renew a licence or cancelling licence or otherwise may in such manner and within and within such period as may be prescribed prefer an appeal to the Government:Provided that the Government may entertain an appeal after the expiry of the prescribed period if its is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.(2)Every appeal under sub-section (I) shall be made in such form and be accompanied by such fee as may be prescribed.(3)Any order passed on appeal shall be final and shall not be questioned in any Court.
