Section 20 in The Rajasthan Weights and Measures (Enforcement) Act, 1958
20. [ Appeals. [Substituted vide section 3 of Rajasthan Act No. 20 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 25.5.1960.]
(1)Subject to the provisions of sub-section (2), an appeal shall lie-(a)from every decision of an Inspector or any Assistant Inspector under this Act, to the [Controller] or any Assistant [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] of Weights and Measures specially authorised in this behalf by the State Government; and(b)from every decision of the [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] or Assistant [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] under this Act, not being a decision in appeal under clause (a), to the State Government or any officer specially authorised in this behalf by the State Government.(2)Every such appeal shall be. preferred within sixty days from the date of the decision.(3)On receipt of any such appeal, the appellate authority shall, after giving the appellant a reasonable opportunity of being heard and after making such inquiry as it deems proper, decide the appeal and the decision of the appellate authority shall be final.]
