Section 23(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(1)An appeal against an order under sub-section (1) of Section 123 of the Act may be filed before Vice-Chairman within thirty days of the payment of the penalty/penalties. The appeal so preferred shall contain full substance of the case and shall be bearing a court fee stamp of rupees five and a copy of the order appealed against.
