Section 8 in Punjab Tissue Culture Based Seed Potato Act, 2020
8. Appeal.
(1)Any person aggrieved by a decision of a certification agency under section 6 or section 7, may, within thirty days from the date on which the decision is communicated to him and on payment of such fees, as may be prescribed, prefer an appeal to Appellate Authority:Provided that the Appellate Authority may entertain an appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by a sufficient cause from presenting the appeal within the said period of thirty days.(2)On receipt of an appeal under sub-section (1), the Appellate Authority shall, after giving the appellant an opportunity of being heard, pass such order as it thinks fit.(3)Every order of the Appellate Authority under this section, shall be final.
