Section 5 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
5. Appeals.
- Any person aggrieved by the decision of the competent authority refusing to grant or renew a licence or cancelling a licence under section 4 may, within such time as may be prescribed, appeal to such authority as the Government may specify in this behalf and such authority may make such order in the case as it thinks fit.
