Section 89 in The Jharkhand Agricultural Produce Markets Rules, 2000
89. Memorandum of appeal.
- (i) An appeal preferred under section 27-B, shall be presented to the appellate authority in the form of memorandum by the applicant or his duly authorised agent. The memorandum shall contain clear statement or relevant facts and state precisely the relief prayed for.(ii)The memorandum of appeal shall be filed in triplicate and alongwith fee payable under rule 98, and be accompanied by certified copy of the order appealed against and the notice of demand if any and in case of an appeal against an order under sub-section (7) of section 27-A, the receipt showing deposit with the market committee, the full amount of the assessed market fee and in case of appeal against the order passed under sub-section (8) of section 27-A, receipt showing deposit with the Market Committee 20 percent of the levy of penalty.(iii)In computing the period of limitation for filing an appeal under section 27-B the period spent in obtaining the copy of the order shall be excluded.(iv)An appeal shall not be decided without giving the appellant as also the concerned Market Committee or their representative a reasonable opportunity of being heard and after making such further enquiry as the appellate authority may consider necessary.(v)A copy of the decision of the appeal shall be sent to the Board and to the Market Committee free of charge and to the appellant on payment of fee prescribed under rule 92.
