Section 20 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
20. Appeal.
(1)Any person aggrieved by any notice or order of the nominated authority or the Chief Fire Officer may prefer an appeal against such notice or order to the concerning District Magistrate within thirty days from the date of notice or order appealed against:Provided that District Magistrate may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filling it within that period.(2)An appeal to the District Magistrate under sub-section (1) shall be made in such form and shall accompanied by a copy of the notice of order appealed against and by such fees as may be prescribed.
