Section 13 in Tripura Horticultural Nurseries (Regulation) Act, 2013
13. Appeals.
- i. Any person aggrieved by an order of the Competent Authority, refusing to grant or renew the license, or suspending or cancelling a license, may appeal in such form, in such manner, within such period and to such authority, as may be prescribed;Provided that, the appellate authority may condone the delay in filing the appeal after expiry of the prescribed period, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.ii. On receipt of an application under sub-section (i), the appellate authority shall after giving the appellant an opportunity of being heard, pass such order on the appeal, as deemed fit.
