Section 11 in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
11. Appeal.
(1)Any person aggrieved by an order passed by the Authority in exercise of its powers may, within ninety days from the date of receipt of such order, file an appeal to the Board:Provided that the Board may entertain an appeal filed after the expiry of ninety days, if it is satisfied that there was sufficient cause preventing the appellant from filing the appeal in time.(2)Every appeal shall be accompanied by an attested copy of the order appealed against and such fees, as may be prescribed.(3)The appellant shall have the right to appear either in person or through a Counsel or a duly authorised agent, and the Authority against whose order the appeal has been filed, may be represented by such officer, Counsel or person as me Authority may authorise.(4)The Board may after giving the appellant an opportunity of being heard and after making such enquiry as it may deem fit, dispose of the appeal recording the reasons thereof.(5)Every appeal filed under this rule shall be disposed of as early as may reasonably be practicable, but not later than four months from the date of filing of such appeal.
