Section 8 in Himachal Pradesh Road Infrastructure Protection Act, 2002
8. Confirmation of the order passed by the prescribed authority.
- The aggrieved party may file objections against the order issued by the prescribed authority, to the confirmatory authority with in a period of 3 days from the service of said order and the confirmatory authority shall afford an opportunity to the aggrieved party to be heard in person and thereafter shall pass an order within a period of 15 days confirming or setting aside the order passed by the prescribed authority through a self speaking and reasoned order.
