Section 15(xii) in The Orissa Aerial Ropeways Rules, 1959
(xii)Reversal or alternation of Award - No award passed under this Rule shall be liable to be reversed or altered, except by the decision of a Civil Court on the ground of corruption or misconduct of the Arbitrators, and no suit to set aside such an award shall be entertained, unless it be instituted within three months from the date of award.
