Section 15 in Public Distribution System (Control) Order, 2001
15. Appeal.
- (i) Any person aggrieved by an order of the Licensing Authority denying the issue or renewal of the licence to the Fair Price Shop owner or cancellation of the licence may appeal to the Appellate Authority notified under Public Distribution System (Control) Order, 2001 within thirty days of the date of receipt of the order and the Appellate Authority shall as far as practicable, dispose the appeal within a period of sixty days.(ii)No such appeal shall be disposed of unless the aggrieved person has been given a reasonable opportunity of being heard.(iii)Pending the disposal of an appeal, the Appellate Authority may direct that the order under appeal shall not take effect for such period as the authority may consider necessary for giving a reasonable opportunity to the other party under sub-clause (ii) or until the appeal is disposed off, whichever is earlier.(iv)The orders for suspension/cancellation of licence and revocation of suspended/cancelled licence, issued by the Appellate Authority and the Licensing Authority should be by a speaking order.
