Section 10 in The Karnataka Marine Fishing (Regulation) Act, 1986.
10. Appeals.
(1)Any person aggrieved by an order of the authorised officer refusing to grant licence for a fishing vessel, or cancelling, suspending, varying or amending a licence or refusing to register a vessel or cancelling the registration of a vessel may within thirty days from the date on which the order is communicated to him prefer an appeal to the appellate authority :Provided that the appellate authority may entertain the appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under sub-section (1), the appellate authority shall, after giving the appellant a reasonable opportunity of being heard, pass such orders thereon as it deems fit as expeditiously as possible.(3)Every order passed by the appellate authority under this section shall be final.
