Section 14 in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
14. Appeal to Appellate Authority.
(1)An officer not below the rank of Joint Secretary to the Government of India in the Department of Agriculture, Co-operation and Farmers' Welfare, of the Central Government, nominated by that Government, shall be the Appellate Authority to decide the appeal filed under this rule.(2)The party aggrieved by the order of the Agriculture Marketing Adviser or the State Officer under rule 12 of rule 13, as the case may be, may, within sixty days of the date of passing of such order may file an appeal including electronic filing, to the Appellate Authority, in Form-6:Provided that the Appellate Authority may allow such appeal to be filed within ninety days instead of sixty days, if the appellant shows sufficient cause for not preferring the appeal within the said period.(3)Every appeal shall comply with the following requirements, namely.-(i)the appeal memo shall be in writing and duly signed and verified by the appellant;(ii)the certified copy of the order being appealed against, along with supporting documents;(iii)the appeal may be filed by the appellant in person or through an authorised representative or an advocate.
