Section 12 in Plant Quarantine (Regulation of Import into India) Order, 2003
12. Appeal.
(1)If an importer is aggrieved by the decision of the inspection authority regarding the destruction of any plant population, he may appeal to the Plant Protection Adviser within 7 days from the date of communication of the decision giving the grounds of appeal.(2)It shall be lawful for the Plant Protection Adviser to rely on the observations of the inspection authority and such other expert opinion, as he may deem necessary, for deciding the appeal.(3)The memorandum of appeal under sub-clause (1) shall set out the grounds in successive paragraphs on which the decision is challenged and shall be accompanied by a bank draft in favour of the Plant Protection Adviser and payable at Faridabad, evidencing the payment of fee of Rs. 100/-
