Section 19 in The U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981
19. Representation.
(1)Any person aggrieved by any action taken or order passed under clause 18, may, within fifteen days from the date on which such action is taken or such order is communicated to him, make a representation to-(i)the Collector, in case the action is taken or order is passed by a Sub-Divisional Officer, District Supply Officer, Executive Magistrate, Police Officer, Block Development Officer or Naib-Tahsildar, as the case may be;(ii)the Judicial Authority appointed under Section 6-C of the Act, in any other case.(2)The Collector or the Judicial Authority, as the case may be, may pass such order on the representation made under sub-clause (1), as may be deemed just and proper.
