Section 5B in The Kerala Shops and Commercial Establishments Act, 1960
5B. Appeals.
- Any person aggrieved by an order of the competent authority refusing to grant or renew a registration certificate or cancelling or suspending the same, may, within a period of sixty days of the receipt by him of such order and on payment of such fees as may be prescribed, appeal to such authority as the Government may by notification in the Gazette, specify in this behalf and such authority may by order confirm, modify or reverse the order appealed against.
