145. Persons interested may seek to annul, reverse or alter any rule order.
(1)In the case of any rule or order made by the Administrator order an authority conferred by this Act and requiring the public or a particular class of persons to perform some duty or act, or to conduct or order themselves or those under their control in a manner therein described, it shall competent for any person interested to apply to the Administrator by a memorial to annul, reverse, or alter the rule or order aforesaid on the ground its being unlawful, oppressive or unreasonable.(2)After such an application as aforesaid and the rejection thereof wholly or in part or after the lapse of four months without an answer to such application or a decision thereon published by the Administrator, it shall be competent for the person interested and deeming the rule or order to be contrary to law to institute a suit in the principal civil court of original risdiction against the Administrator for a declaration that the rule or order unlawful either wholly or in part.(3)Where in any suit instituted under sub-section (2) or on appeal thereon, the court adjudges a rule or order to be unlawful, the rule or order shall be annulled or so altered as to make it conformable to law.
