41. Appeals. - (1) An appeal shall lie against any order cancelling or refusing to grant amend or renew a licence or cancelling or suspending a licence to-
(i)the Central Government, where an order is passed by the Chief Controller,(ii)the Chief Controller, if the order is passed by the Controller of Explosives;(iii)the immediate official superior to the District Authority, if the order is passed by the District Authority.(2)Every appeal shall be in writing and shall be accompanied by a copy of the order appealed against and shall be presented within 60 days of the order passed.
