Section 4D(2) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(2)The authority passing an order may review such order or that of its predecessor whether suo moto or at the instance of the aggrieved party:Provided that an order passed in review shall not be subject to further review by the same authority:Provided further that a review petition submitted by an aggrieved party will be admissible only if-(a)there are some new facts or circumstances warranting reconsideration of the order; or(b)there has been a mistake or error apparent on the face of the record; or(c)for any other sufficient reasons.
