Section 8 in The Rajasthan Hatching Eggs and Day-Old-Chicks (Regulation of Production, Supply and Sale) Order, 1992
8. Appeal.
(1)Any person aggrieved by an order of Licensing Authority refusing to grant or renew a license or cancelling or suspending a license or forfeiting the security deposit under the provisions of this order, may appeal to the State Government within thirty days from the date of communication of such order.(2)No order shall be made under this clause unless an aggrieved person has been given reasonable opportunity of being heard.(3)Pending the disposal of an appeal, the State Government may at its discretion, direct that the order refusing to renew a license, or cancelling of suspending a license shall not take effect until the appeal is disposed off.
