Section 56 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
56. Appeal.
(1)Any person aggrieved by an order, passed under sections 51, 54 or 55, as the case may be, prefer an appeal in such manner, as may be prescribed,-(a)to the State Marketing Officer, where such order is passed by the Chairman/Secretary of the Marketing Board, within seven days of receipt of the order;(b)to the State Marketing Officer, where such order is passed by the Marketing Board, within thirty days of receipt of the order; and(c)to the Government, where such order is passed by the State Marketing Officer, within thirty days of receipt of the order.(2)The Appellate Authority, if it considers necessary to do so, grant a stay of the order appealed against for such period as it may deem fit.(3)The order passed by the Chairman/Secretary of the Marketing Board or the Marketing Board or the State Marketing Officer shall, subject to the order in the appeal under this section, be final and shall not be called in question in any Court of law.
