Section 67(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)The Director may pass order on an appeal referred to in sub-section (1)-(a)confirming, reducing or enhancing the assessment, or(b)setting aside the assessment and directing the assessment officer to make a fresh assessment after such further enquiry as may be directed:Provided that no order enhancing the assessment shall be made unless the appellant has been given a reasonable opportunity of making a representation against such enhancement.
