Section 40 in Himachal Pradesh Registration of Tourist Trade Act, 1988
40. Appeal.
(1)Subject to the provisions of sub-section (2), an appeal shall lie from every order of the prescribed authority under this Act to the appellate authority to be appointed by the Government.(2)Every such appeal shall be preferred within ninety days from the date of communication of the order:Provided that the appellate authority may entertain the appeal after the expiry of the said period of ninety days if it is satisfied that the appellant was prevented, by sufficient cause, from preferring the appeal in time.(3)The appellant shall have a right to be represented by a counsel or be a duly authorised agent and the prescribed authority may be represented by such officer or persons as the prescribed authority may appoint.(4)On receipt of any such appeal, the appellate authority shall, after giving the appellant a reasonable opportunity of being heard and after making such enquiry as it deems proper, pass such order as it may deem fit,
