Section 14 in Tamil Nadu Marine Fishing Regulation Act, 1983
14. Appeals against orders refusing grant of licence, etc.
(1)Any person aggrieved by an order of the authorised officer refusing to grant licence for a fishing vessel or cancelling, suspending or varying or amending such licence or refusing to [register a fishing vessel or unit or transferring or cancelling or suspending the certificate of registration of such fishing vessel or unit] [Substituted 'register a vessel or cancelling or suspending the certificate of registration of such vessel' by Act No. 18 of 2017.] may, within thirty days from the date on which the order is communicated to him, prefer an appeal to the appellate authority:Provided that the appellate authority may entertain the appeal after the expiry of the said period of thirty days, but before the expiry of sixty days from the date aforesaid if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under sub-section (1), the appellate authority shall, after giving the appellant a reasonable opportunity of being heard, pass such orders thereon as it deems fit as expeditiously as possible.(3)Every order passed by the appellate authority under this section shall be final.
