Section 3 in The Elephants' Preservation (Assam Amendment) Act, 1959
3. Review and revision.
- After Section 5 of the principal Act, the following section shall be inserted, namely:"5-A. Any person considering himself aggrieved by an order passed under Section 5 granting licence with the approval of the State Government may file an application for review of the order and the approval, to the State Government within a period of 30 days from the date of the order and thereupon the State Government, after giving a hearing to the parties concerned, may-(i)reject the application ; or(ii)where it is of opinion that sufficient ground for review has been established, grant the same-(a)by withdrawing its approval issued under Section 5 and remand the applications to the Deputy Commissioner concerned for fresh enquiry ; or(b)direct the Deputy Commissioner concerned to issue the licence to any of the applicants."
