Section 29 in The Kandla Harbour Craft Rules, 1955
29. Appeal from Licensing Officer's order.
- An appeal shall lie from any order of the Licensing Officer passed under these rules, to the Conservator of the Port. Such appeal shall be preferred in writing within seven days after the order of the Licensing Officer has been communicated in writing to the party or parties concerned, and the decision of the Conservator thereon shall be final.
