Section 82 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
82. Appeal.
(1)Any person aggrieved by the order-(a)of a marketing committee, refusing to grant or renew a licence, or cancelling or suspending any licence, may prefer an appeal within thirty days to the Vice-Chairman of the Board.(b)of the Director refusing to grant or renew a licence or cancelling or suspending any licence may prefer an appeal to the Secretary Agricultural Marketing Department of the Government within thirty days from the date on which such order is communicated to him and in such manner as may be prescribed.(2)The Vice-Chairman of the Board or, the Secretary, Agricultural Marketing Department of the Government, as the case may be, on such appeal, make such order as he may deem just and proper:Provided that, before dismissing an appeal, the Vice-Chairman of the Board or the Secretary, Agricultural Marketing Department of the Government, as the case may be, shall give the appellant a reasonable opportunity of being heard, and record in writing the reasons for such dismissal. A
