Section 10 in Himachal Pradesh Road Infrastructure Protection Act, 2002
10. Revision against order passed by appellate authority.
(1)Any person aggrieved by an order passed in appeal by the appellate authority under section 9 may, within 15 days of the communication of such order, make an application to the Government seeking revision.(2)The revisional authority shall within 15 days of the filing of revision application against the order of the appellate authority pass an order confirming or setting aside the order of the appellate authority. The Government shall not pass such order under this section prejudiced to any person without giving such person a reasonable opportunity of being heard.
