Section 15(1) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(1)If any applicant is aggrieved by any decision of the Highway Authority under Section 14, withholding permission or imposing any condition, he may transfer an 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.
