Section 69 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
69. Appeals.
(1)Subject to the provision of sub-section (2), an appeal shall lie (a) from every decision given or order made under Chapter V, chapter VI, Chapter VII, Chapter VIII, Chapter IX, or Chapter X of this Act, by :-(i)an Inspector, or (ii) an Additional Controller, to the controller; and (b) from every decision given or order made by the controller under Chapter V, chapter VI, Chapter VII, Chapter VIII, Chapter IX, or Chapter X of this Act, not being a decision made in appeal under clause (a), to the Government or any officer specially authorised in this behalf by the Government.(2)Every such appeal shall be preferred within sixty days from the date of the decision or order appealed against :Provided that the appellate authority may, it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period of sixty days. Permit the appellant to prefer the appeal within a further period of sixty days.(3)On receipt of any such appeal, the appellate authority shall, after giving the parties to the appeal, a reasonable opportunity of being heard and after making such inquiry as it deems proper, make such order, as it may think fit, confirming, modifying or reversing the decision or order appealed against, or may send back the case with such direction as it may fit for a fresh decision or order after taking additional evidences, if necessary.(4)Every appeal shall be preferred on payment of such fees as may be prescribed.(5)The Government may, on its own motion or other-wise, call for an examine the record of any proceeding (including a proceeding in appeal) in which any decision or order has been made, for the purpose of satisfying itself as to the correctness, legality or propriety of such decision or order and may pass such orders thereon as it may think fit :Provided that no decision or order shall be varied under this subsection so as to prejudicially affect any person unless such person has been given a reasonable opportunity of showing cause against the proposed decision.
