Section 6 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
6. Appeal.
(1)If any person is aggrieved by an order of the Licensing Officer-(a)refusing to grant or renew a licence under section 4, or(b)suspending or cancelling a licence under section 5, he may appeal against such order, to the appellate authority in such form, in such manner and on payment of such fee as may be prescribed.(2)Every appeal under sub-section (1) shall be made within thirty days from the date on which the appellant receives intimation of the order against which the appeal is preferred:Provided that the appellate authority may entertain any appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.(3)On receipt of any such appeal, the appellate authority may, after making such inquiry as may be necessary and giving a reasonable opportunity to the appellant to be heard, pass such orders as it deems fit.(4)Where an appeal is preferred under sub-section (1), the appellate authority may stay the enforcement of the order of the Licensing Officer for such period and on such conditions, as it deems fit.
