Section 59 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
59. Appeals.
(1)Save as otherwise provided in section 5, section 6, sub-section (2) of section 15 and subject to the provisions of section 60, an appeal from every original order passed under this Act or the rules, regulations or by-laws made thereunder shall lie, -(i)if the order is made by an officer other than the Chief Executive Officer to the Chief Executive Officer;(ii)if the order (other than an order made in appeal) is made by the Chief Executive Officer, to the standing committee;(iii)if the order (other than an order made in appeal) is made by the standing committee, to the committee;(iv)if the order is made by a committee, to the Metropolitan Commissioner.(2)In the case of an order passed in appeal by the committee, a second appeal shall lie to the Metropolitan Commissioner.(3)No appeal or second appeal may be entertained unless it is filed within a period of thirty days from the date or receipt by the applicant of the order appealed against:Provided that, -(i)in computing the period of thirty days, the time required to obtain a copy of the decision or order appealed against shall be excluded;(ii)the appellate authority may for good and sufficient reasons to be recorded in writing condone delay (not exceeding thirty days), if any, in filing an appeal.(4)No order shall be passed in any appeal filed under sub-section (1), (2) or (3) unless the appellant is given an opportunity of stating his case; and every order passed in appeal, shall, subject to the provisions of sub-section (2), section 61 and section 62, be final and conclusive.
