Section 13 in The Goa Sewerage System and Sanitation Services Management Rules, 2010
13. Appeal.
(1)Every appeal to be filed to the Appellate Authority shall be in the form of Memo of Appeal accompanied by the order against which the appeal is preferred and fee in the form of Court fee stamp of Rs. 100/- (Rupees one hundred only).(2)The Appellate Authority shall immediately give notice to both parties and instruct them to appear before it, either in person or through duly authorized representative, on a specified date, time and venue.(3)The Appellate Authority shall give full opportunity to the parties to present their case.(4)Every appeal shall be heard as expeditiously as possible and endeavour shall be made to decide the same within a period of six months from the date of receipt of notice by opposite party.
