(1)No appeal shall lie from any order passed by the Executive Officer in exercise of the powers conferred upon him by Section 97 unless -(a)the order is an order against which an appeal lies under this Act or any rule or bye-law thereunder; or(b)the order is an order passed in respect of a licence and provision is made for appeal therefrom by any bye-law; or(c)the order is an order passed in respect of any power, duty or function which has been delegated by Chairperson to the Executive Officer and which has been made subject to the right of appeal.
