Section 101 in The Jharkhand Agricultural Produce Markets Rules, 2000
101. Appeal against refusal, cancellation or suspension of licence.
- (i) For suspending or cancelling the licence of market functionaries specified in sub-rule (ii) of rule 100 the provision under rule 99 shall be applicable to them also.(ii)Any person aggrieved-(a)[ By order of Secretary refusing to grant or renew a licence, and [Substituted by G.S.R. 12A dated 26.9.1993.](b)By order of Secretary cancelling or suspending licence may appeal to the Director or the Officer authorised by the Board.]
