Section 131C(5) in Karnataka Agricultural Produce Marketing Act 1966
(5)The party aggrieved by the decision of the [Registering Authority] [Substituted by Act 5 of 2014 w.e.f. 04.01.2014] under sub-section (4) may prefer an appeal to the Director of Agricultural Marketing within thirty days from the date of the decision. The Director of Agricultural Marketing shall dispose off the appeal within thirty days after giving the parties a reasonable opportunity of being heard and the decision of the Director of Agricultural Marketing shall be final.
