73. Appeal to Tribunal.–
(1) Subject to such rules as may be made by the State Government, any of
the authorities mentioned in section 10 or any person aggrieved by an order made by the Deputy
Commissioner or Joint Commissioner under section 72 or the Commissioner under section 74 or section
77, may, prefer an appeal to the Tribunal.
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(2) Where an appeal is preferred by a dealer, such appeal shall not be entertained by the Tribunal unless
such dealer has deposited in the manner specified by the Tribunal, twenty-five per cent. of the amount in
dispute:
Provided that the Tribunal may, for reasons to be recorded in writing, waive or reduce the amount
required to be deposited under this section.
(3) Every application for appeal under this section shall be filed within ninety days of the
communication of the order which is sought to be appealed, but where the Tribunal is satisfied that the
applicant had sufficient cause for not applying within time, it may condone the delay.
(4) No order under this section shall be passed without giving the applicant as also the authority whose
order is sought to be appealed or their representative a reasonable opportunity of being heard.
(5) On receipt of an appeal under sub-section
(1), the Tribunal may, after giving the parties to the
appeal, an opportunity of being heard, pass such order thereon as it thinks fit, confirming, modifying or
setting aside the order appealed against.
(6) The Tribunal shall send the copy of every order made by it to the parties to the appeal and to the
concerned authority against whose order the appeal had been preferred.
(7) The appeal filed before the Tribunal under sub-section
(1) shall be dealt with by it as expeditiously
as possible and endeavour shall be made by it to dispose of the appeal finally within six months from the
date of receipt of the appeal.
