Section 13 in The Orissa Wheat Control Order, 1987
13. Appeal.
(1)Any person aggrieved by any order of the licensing authority refusing to grant, re-issue or renew a licence or cancelling or suspending a licence of forfeiting the whole or any part of the security deposit under the provisions of this order, may, within fifteen days from the date of receipt of the said order, prefer an appeal to the Controller of Supplies whose decision thereon shall be final and any appeal, preferred after the expiry of the aforesaid period, may be summarily rejected by the Controller of Supplies.(2)No order shall be made by the Controller of Supplies under this Clause unless the aggrieved person is given a reasonable opportunity of being heard.(3)Pending disposal of the appeal, the Controller of Supplies may direct that the order of the licensing authority against which the appeal is preferred shall not take effect until the appeal is disposed of.
