Section 12E in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
12E. Appeals.
(1)Any trader objecting to an order of assessment passed, or proceeding recorded by the assessing authority, under the provisions of this Act may, within thirty days from the date on which the order or proceeding was served on him appeal to the Regional Joint Director of Marketing having jurisdiction over the notified area concerned (hereafter referred to as the Appellate Authority)Provided that the Appellate Authority may admit an appeal preferred after the period of thirty days aforesaid, if it is satisfied that the trader has sufficient cause for not preferring the appeal within that period.(2)Before preferring an appeal under this section, market fee shall be paid in accordance with the assessment made in the case and no appeal shall be entertained until the said market fee is paid.(3)The appeal shall be in such form and shall be accompanied by such fees as may be specified by the market committee concerned in its bye-laws.(4)The Appellate Authority may, after giving the appellant an opportunity of being heard and subject to such rules of procedure as may prescribed -(a)confirm, reduce, enhance or annul the assessment or the penalty or both ; or(b)set aside the assessment or penalty or both and direct the assessing authority to pass a fresh order after such further inquiry as my be directed, or(c)pass such other as it may think fit.(5)Before passing an order under sub-section (4), the Appellate Authority make such inquiry as it deems fit or remand the case to the Deputy Director of Marketing having jurisdiction over the notified area concerned for an inquiry and report on any specified point or points.(6)Every order passed in appeal under this section shall, subject to the provisions of Section 12-F and 12-G be final.
