Section 9 in The Payment And Settlement Systems Act, 2007
9. Appeal to the Central Government. -
(1)Any applicant for an authorization whose application for the operation of the payment system is refused under sub-section (3) of section 7 or a system provider who is aggrieved by an order of revocation under section 8 may, within thirty days from the date on which the order is communicated to him, appeal to the Central Government.(2)The Central Government shall endeavour to dispose of an appeal under sub-section (1) within a period of three months.(3)The decision of the Central Government on the appeal under sub-section (1) shall be final.
