Section 8(1) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(1)Any person aggrieved by an order of confiscation made under Section 7 may within one month from the date of communication to him of such order, appeal to the [Director, Transmission and Distribution of the Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.] and the appellate authority after giving an opportunity to the appellant to be heard, may pass such order as he may think fit, confirming, modifying, or annulling the order appealed against.
