Section 15 in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009
15. Appeal.
(1)An appeal under sub-section (2) of Section 12 of the Act shall be submitted to the appellate authority along with a certified copy of the order against which the appeal is made stating clearly the ground or grounds of appeal. A copy of the Notification, if any received, and the reply to the Notification, if any given, shall also be submitted.(2)A copy of the appeal along with its enclosures shall in addition to the officer against whose order the appeal is preferred, also be referred to the Entertainment Tax Commissioner/District Magistrate concerned who shall furnish to the appellate authority his comments along with necessary records and such information as may be required.(3)Where, on perusal of the appeal, the appellate authority is satisfied it may grant a provisional stay and shall send a copy of its order to the Entertainment Tax Commissioner as well as to the District Magistrate concerned and on receipt of such order no further action on the said matter shall be taken by any of the above officers.(4)A copy of the final order passed by the appellate authority on the appeal shall also be sent to the Entertainment Tax Commissioner and the District Magistrate concerned and,(i)if the appeal is finally allowed by the appellate authority and the provisional stay granted, if any, is confirmed, all further proceeding in the matter shall be dropped;(ii)if the appeal is allowed partially, the order under appeal shall stand amended in accordance with the orders issued by the appellate authority and action shall be taken as per amended order;(iii)if the appeal is rejected, the provisional stay granted, if any, shall stand vacated.
