Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Cotton Transport (Karnataka Amendment) Act, 1987 35 of 1987 [21 November 1987] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 3A Cotton Transport (Karnataka Amendment) Act, 1987 35 of 1987 [21 November 1987] An Act further to amend the Cotton Transport Act, 1923. WHEREAS it is expedient further to amend the Cotton Transport Act, 1923 (Central Act 3 of 1923) for the purpose hereinafter appearing; BE it enacted by the Karnataka State Legislature in the Thirty-eighth year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Cotton Transport (Karnataka Amendment) Act, 1987. (2) It extends to the whole of the State of Karnataka. (3) It shall come into force at once. 2. Insertion Of New Section 3A :- After section 3 of the Cotton Transport Act, 1923 (Central Act 3 of 1923), the following section shall be inserted, namely:- "3A. Appeal against order of refusal to grant licence.- Any person aggrieved by an order of refusal to grant licence under section 3, may within two months from the date of communication to him of such order, appeal to such authority as may be prescribed and such authority shall after giving an opportunity to the applicant to be heard pass such order, as it may think fit, confirming, modifying or annulling the order appealed against.".