Section 79 in The Dadra and Nagar Haveli Excise Regulation, 2012
79. Order of Appellate Authority. - (1) The order of the Appellate Authority disposing of the appeal shall be in writing and shall state the points for determination, the decision thereon and the reasons for the decision.
(2)The Appellate Authority shall communicate the order passed by him to the appellant and the Excise Officer whose order formed the subject matter of appeal.
