Section 72E(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Any person aggrieved by an order of the Director of Agricultural Marketing or authorised officer be passed under sections 72C and 72D as the case may be prefer an appeal, -(a)to the Director of Agricultural Marketing where such order is passed by the authorised officer within thirty days of receipt of the order; and(b)to the Karnataka Appellate Tribunal where such order is passed by the Director of Agricultural Marketing within thirty days of receipt of the order in such manner as may be prescribed.
