Section 17(3) in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
(3)Any person aggrieved by the order made by Chief Inspector of Lifts, Escalators & Passenger conveyors under sub-section (1) or sub-section (2) above or regarding registration under section 6, within thirty days from the date of such order, may appeal to the Government in such manner along with such fee as may be prescribed. The decision of the Government on appeal shall be final and shall not be called in question in any court.
