55. 1[Appeal against the order of a licensing authority or an authority suspending or revoking a licence under section 17(6)].—In any case in which an authority issues an order—
(a)refusing to grant or renew a licence or to give an objection certificate for such grant or renewal, or(b)varying any condition of a licence or suspending or revoking a licence under sub-section (1), or sub-section (3), or sub-section (6) of section 17, the person aggrieved by such order may, within thirty days from the date of issue of the order, and subject to the proviso to sub-section (2) of section 18, prefer an appeal against that order to the concerned appellate authority.
