Section 72E in Karnataka Agricultural Produce Marketing Act 1966
72E. Appeal.
(1)Any person aggrieved by an order of the Director of Agricultural Marketing or authorised officer be passed under sections 72C and 72D as the case may be prefer an appeal, -(a)to the Director of Agricultural Marketing where such order is passed by the authorised officer within thirty days of receipt of the order; and(b)to the Karnataka Appellate Tribunal where such order is passed by the Director of Agricultural Marketing within thirty days of receipt of the order in such manner as may be prescribed.(2)The Appellate Authority if it considers it necessary so to do grant a stay of the order appealed against for such period as it may deem fit.(3)The order passed by the Director of Agricultural Marketing or the authorised officer shall subject to the order in the appeal under this section be final.] [Inserted by Act 18 of 2011 w.e.f.06.04.2011.]
