.-(1) An appeal shall lie against any order refusing to grant, amend or renew a license cancelling or suspending a license to-(i)the Central Government, where the order is passed by the Chief Controller;(ii)the Chief Controller, where the order is passed by a Controller;(iii)the immediate official superior to the District Authority, where the order is passed by the District Authority;(iv)the immediate official superior to officer appointed under rule 33 in the case of vessels licensed for the carriage of petroleum in bulk.(2)An appeal against any order of the District Authority refusing to grant or cancelling a no objection certificate shall lie to the authority which is immediately superior to the said District Authority.(3)Every appeal shall be in writing and shall be accompanied by a copy of the order appealed against and shall be presented within sixty days of the order passed.(4)[ The Appellate Authority shall dispose off the appeal within 60 days of the receipt of the appeal.] [ Inserted by G.S.R. 4(E), dated 4.1.2005 (w.e.f. 4.1.2005).]
