Section 22(6) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(6)The procedure indicated in sub-rules (1) to (5) shall as far as may be, applied to the presentation of the appeal to the Secretary, Agricultural Marketing Department (Development Commissioner) of Government of National Capital Territory of Delhi:Provided that, before dismissing an appeal, the Vice-Chairman of the Board or the Secretary, Agricultural Marketing Department of the Government of National Capital Territory of Delhi, as the case may be, shall give the appellant a reasonable opportunity of being heard, and record in writing the reason for such dismissal.
