(1)An appeal in accordance with the provisions of sub-rule (2) shall lie against an order -(a)passed under rule 8, or(b)requiring an applicant who is an occupant or superior holder to give security under rule 7, or(c)rejecting a surety tendered under rule 7 as unapproved.(2)If the original order was passed by -(a)a Sub-Divisional Officer, the appeal shall lie to the Executive Engineer, or(b)the Executive Engineer, the appeal shall lie to the Superintending Engineer.(3)Every order passed by an Executive Engineer under rule 18 or 19 shall be appealable to the Collector, provided that the appeal is presented within 30 days of the date on which the order appealed against was communicated to the appellant.
