Section 16 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
16. Revision by High Court.
(1)Any person aggrieved by an order of the Government under section 15 may, within a period of sixty days from the date on which a copy of the order was communicated to him, file an application for revision of such order to the High Court:Provided that the High Court may, within a further period of thirty days, entertain an application made after the said period of sixty days, if it is satisfied that the petitioner had sufficient cause for not making the application within the said period of sixty days.(2)The application shall be in such form, verified in such manner and accompanied by such fee, as may be prescribed.(3)In disposing the application for revision, the High Court may confirm, cancel or vary such order:Provided that no order prejudicial to any party shall be passed unless such party has been given an opportunity of being heard.(4)Every order passed under this section shall be final.
