Section 4A in The Tamil Nadu Catering Establishments Act, 1958
4A. Appeal.
- Any employer aggrieved by an order of the Inspector refusing to grant or renew a registration certificate or revoking or suspending a registration Certificate may, within a period of thirty days from the date of receipt of the order sought to be appealed against and on payment of such fees as may be prescribed, appeal in writing to such authority as the State Government may, by notification specify in this behalf, and such authority may, by order, confirm, modify or reverse the order appealed against:Provided that such authority may, in its discretion, allow further time not exceeding thirty days for filing of any such appeal, if it is satisfied that the employer had sufficient cause for not filing the appeal in time.]
