Section 10 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
10. Appeal against cancellation or suspension of licence
. Any person aggrieved by an order of the market committee cancelling or suspending licence under sub-section (6) of section 13 may appeal to the Deputy Director or Superintendent of Agricultural (Marketing), having jurisdiction over the area : Provided that such jurisdiction shall be made within fifteen days from the date of communication of the order or cancellation or suspension.
