Section 10(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)The Secretary of the Market Committee shall act as the Member Secretary of the Dispute Sub-Committee who" shall have no right of vote. Three members shall form the quorum. The Dispute Sub-Committee shall record its decision in writing. Any person aggrieved by the decision of the dispute subcommittee may,--(a)in case of perishable agricultural produce, such as fruits, vegetables and fishes, within six hours from the communication of the decision to him, appeal to the Secretary of the concerned Market Committee who shall dispose of the such appeal further six hours; and(b)in case of any other perishable agricultural produce, within twenty-four hours from the communication of the decision to him and in case of other agricultural produce, within three days from the date on which the decision is communicated to him, appeal to-the concerned District Deputy Registrar of co-operative societies who shall dispose of the appeal in case of perishable agricultural produce within twenty-four hours and in case of any other agricultural produce, within seven days from the date of receipt of the appeal;
