Section 26 in The Harbour Craft Rules for the Port of Madras, 1935
26. Appeal from Registering Officer's decision.
- An appeal shall lie from any of the decisions of the Registering Officer upon any matter arising in connexion with any of the rules, in this Part or in Part II to the Conservators of the Port. Such appeal shall be preferred in writing within seven days after the decision of the Registering Officer has been communicated in writing to the party or parties concerned. The decision of the Conservators of the Port thereon shall be final.
