Section 12(1) in Rajasthan Regulation of Boating Act, 1956

[Cites 0, Cited by 0] [Section 12] [Entire Act]

(1)An appeal shall lie from any order passed under this Act-

(a)rejecting an application for the grant of a certificate of fitness: or

(b)embodying any condition in such a certificate: or

(c)canceling or suspending any such certificate: or

(d)rejecting any application for the grant of a license: or

(e)embodying any condition in such a license: or

(f)canceling or suspending any such license.

Legal Document View