Section 32 in Jharkhand Tourism Development and Registration Act, 2015
32. Appeal.
(1)Subject to the provisions of sub-Section (2), an appeal shall lie from every order of the prescribed authority under this Act to the appellate authority to be appointed by the Government.(2)Every such appeal shall be preferred within ninety days from the date of passing of the order:Provided that the appellate authority may entertain the appeal after the expiry of the said period of ninety days if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.(3)The appellant shall have a right to be represented by a counsel or by a duly authorised agent and the prescribed authority may be represented by such officer or person as the prescribed authority may appoint. (4) On receipt of any appeal, the appellate authority shall, after giving the appellant a reasonable opportunity of being heard and after making such inquiry as it deems proper, pass such order as it may deem fit, after recording the reasons thereof.
