Section 33 in Andhra Pradesh Pawn Brokers Act, 2002
33. Power of revision by the Government.
(1)The Government may either suo motu or on application, call for and examine the record of any order passed by an Inspector, Licensing Authority or Appellate Authority to satisfy themselves as to the legality, regularity or correctness of such order and in any case it appears to them, that such order should be modified, annulled or reversed or remitted for reconsideration, they may pass orders accordingly:Provided that no order under this section adversly affecting a person shall be passed unless that person has had an opportunity of being heard.(2)No licencee shall make an application under sub-section (1) unless he has paid the penalty against which such revision is sought.(3)No licensee shall make an application under sub-section (1) unless he has exhausted the appellate remedy available under this Act.(4)No application seeking a revision of an appellate order under this section shall be made after expiry of a period of ninety days from the date of such order.(5)No order of suo motu revision shall be made by the Government under this section after the expiry of three years from the date of the order which is sought to be revised.
