Section 59 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
59. Appeals.
(1)(a)An appeal against an order passed by the Controller shall lie with the Chief Controller;(b)An appeal against an order passed by the Chief Controller shall lie with the Central Government;(c)An appeal against an order passed by the District Authority shall lie with the authority superior to him.(2)Every appeal shall be in writing and shall be accompanied by a copy of the order appealed against and shall be presented within sixty days from the date of the order passed.(3)The action taken by the appellate authority shall conform to the provision of section 6F of the Act.
