Section 53 in Telangana Shops and Establishments Act, 1988
53. Appeal.
(1)An appeal against an order dismissing either wholly or in part an application made under sub-section (1) of section 51 or against a direction made under sub-section (2) or sub-section (3) of that section may be preferred before the authority to be notified by Government within thirty days of the date on which the order or direction was served on the applicant or the employer, as the case may be-(a)by the employer, if the total sum directed to be paid by way of wages, service compensation and compensation exceeds three hundred rupees; or(b)by the person who had applied under sub-section (1) of section 51 if the total amount of wages or service compensation claimed to have been withheld from the employee or from the unpaid group to which he belonged exceeds fifty rupees; or(c)by any person directed to pay a penalty under sub-section (3) of section 51.(2)Save as provided in sub-section (1) any order dismissing either wholly or in part an application made under sub-section (1) of section 51 or a direction made under sub-section (2) or sub-section (3) of that section shall be final.
