(1)If any applicant, is aggrieved by any decision of the Highway Authority under Section 14, withholding permission or imposing any condition, he may appeal to the State Government or any Authority to be notified by the State Government within thirty days from the date on which such decision was communicated to him.(2)The Authority hearing the appeal may, after giving an opportunity to the appellant to be heard, make such order, as it may think fit within 30 days from the date of filing appeal and the decision of such Authority shall be final.
