Section 25 in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
25. [ Tribunal. (1) The State Government shall, by notification in the Official Gazette, constitute a Tribunal consisting of three members of whom one shall be an officer of the Central Government and the others of the State Government.
(2)The Tribunal shall meet at such times and places and shall observe such procedure in regard to the transaction of business at its meetings as may be prescribed.(3)Any person aggrieved by an order of the Licensing Officer(a)refusing permission under section 2A, or(b)refusing to grant or renew a licence or cancelling a licence under section 4, or(c)refusing permission under clause (b) of sub-section (1) of section 10, or(d)assessing compensation under section 24,may, within thirty days from the date of such order, prefer an appeal to the Tribunal, and the decision of the Tribunal thereon shall be final.(4)Appeals, if any, pending before the State Government or the Director of Agriculture, West Bengal, on the date of coming into force of the West Bengal Cold Storage (Licensing and Regulation) (Amendment) Act, 1978, shall be disposed of by the State Government or the Director of Agriculture, West Bengal, as the case may be.] [Substituted by ibid, section 17.]
