Section 13(5) in The Rajasthan Money-Lenders Act, 1963
(5)Any person aggrieved by an order of the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993. ] under sub-section (3) or sub-section (4), may within sixty days from the date on which the order is communicated to him and on payment of such fee as may be prescribed appeal to the [Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] and the order of the [Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] on such appeal shall be final.
