Section 26 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
26. Appeals.
(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 communication of the order:Provided that the appellate authority may entertain an appeal after the expiry of the said period of ninety days if it is satisfied that the appellant was prevented by sufficient cause from filing it in time.(3)The appellant shall have a right to appear by a council and the prescribed authority may be represented by such officer or person as the Government may appoint.(4)On receipt of any such appeal, the appellate authority shall, after giving the appellant a reasonable opportunity of being heard and after making such enquiry as it deems proper, dispose of the appeal for reasons to be recorded.(5)The proceedings before the appellate authority shall be completed within four months of its institution.
