Section 12 in The Goa Fruit and Ornamental Plant Nurseries (Regulation) Act, 1995
12. Appeals.
(1)Any person aggrieved by an order of a competent authority refusing to grant or renew a licence, or suspending or cancelling a licence, may appeal in such form and manner, within such period, and to the appellate authority as notified by the Government:Provided that, the appellate authority may entertain the appeal after expiry of the prescribed period, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under sub-section (1), the appellate authority shall, after giving the appellant an opportunity of being heard, pass such order on the appeal as it thinks fit.(3)An order passed under this section shall, subject to the provisions of section 13, be final.
