Section 31 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
31. Appeal to High Court.
(1)Any person aggrieved by any decision or order of the Commission may file an aPPeal to the High Court.(2)An appeal under sub-section (1) shall be preferred within ninety days from the date of communication of the decision or order of the Commission to the person aggrieved by such decision or order.
