Section 20 in The General Grading and Marking Rules, 1988
20. Appeal.
(1)An appeal may be preferred to the Agricultural Marketing Adviser within 15 days from the date of decision of the concerned competent authority by the person aggrieved by the said decision.(2)The Agricultural Marketing Adviser may call for such documents from the concerned authority and may after such enquiry as considered necessary pass suitable orders which shall be final and binding on all parties concerned;Provided in the cases where Agricultural Marketing Adviser is the competent authority, the appellate authority will be the Central Government.
