Section 9 in Bihar Neera (Unfermented Juice of Palms) Rules, 2017
9. Appeal.
(1)Any person aggrieved by an order passed by the Excise Superintendent, Assistant Commissioner of Excise of the district concerned may, within thirty days from the date of receipt of such order by him, prefer an appeal in writing to the Deputy Commissioner of Excise of the division concerned, the appellate authority.(2)On such appeal being preferred, the appellate authority, may-(a)after perusing the memorandum of appeal and hearing all the parties concerned if necessary, summarily dismiss the appeal, or(b)call for the records of the case from the Excise Superintendent, Assistant Commissioner of Excise of the district concerned and after examining such records and, if necessary, making such further enquiry, as he thinks fit, decide the appeal.
