7I. Appeals to Tribunal 

(1) Any person aggrieved by a notification issued by the Central Government or an order passed by the Central Government or any authority under the proviso to sub-section (3) or sub-section (4) of section 1 or section 3 or sub-section (1) of section 7A or section 7B except an order rejecting an application for review referred to in sub-section (5) thereof or section 7C or section 14B may prefer an appeal to a Tribunal against such notification or order.

(2) Every appeal under sub-section (1) shall be filed in such form and manner within such time and be accompanied by such fees as may be prescribed.