Section 15B in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
15B. Revision before Court of Sessions against order of Appellate Authority.
(1)Any party to the appeal, aggrieved by final order or by order of consequential nature passed by the Appellate Authority, may within thirty days of the order sought to be impugned, submit a petition, for revision to the Court of Sessions within the Sessions divisions whereof the headquarters of the Appellate Authority are situate.Explanation. - In computing the period of thirty days under this sub-section, the time requisite for obtaining certified copy of the order of Appellate Authority shall be excluded.(2)The Court of Sessions may confirm, reverse or modify any final order of consequential nature passed by the Appellate Authority shall be excluded.(3)Copies of the order passed in revision shall be sent to the Appellate Authority and to the Authorised Officer for compliance or for passing such further order or for taking such further action as may be directed by such Court.(4)For entertaining, hearing and deciding a revision under this section, the Court of Sessions shall, as far as may be, exercise the same powers and follow the same procedure as it exercises and follows while entertaining hearing and deciding a revision under the Code of Criminal Procedure, 1973 (No. 2 of 1974).(5)Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973 (No. 2 of 1974) the order of the Court of Sessions passed under this section shall be final and shall not be called in question before any Court.
