Section 74 in Karnataka Agricultural Produce Marketing Act 1966
74. Appeal.
(1)Any person aggrieved by an order,-(a)of the market committee refusing to grant or renew a licence or cancelling a licence or suspending any licence may within thirty days from the date on which the order is communicated to him appeal to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986];(b)of the Chairman [x x x] [Omitted by Act 16 of 1991 w.e.f.1.8.1991] suspending any licence may within seven days from the date on which the order is communicated to him appeal to the market committee;(bb)[ of the Secretary suspending any licence may within seven days from the date on which the order is communicated to him appeal to the Chairman;] [Inserted by Act 16 of 1991 w.e.f.1.8.1991](c)of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.06.1986 and again Substituted by Act 18 of 2010 w.e.f.16.4.2010.] cancelling or suspending a licence may within thirty days from the date on which the order is communicated to him appeal to the [State Government] [Substituted by Act 35 of 1986 w.e.f.17.06.1986 and again Substituted by Act 18 of 2010 w.e.f.16.4.2010.](d)[ of the [Director of Agricultural Marketing] [Inserted by Act 17 of 1980 w.e.f.3.11.1979] under sections 9 and 61 may within sixty days from the date on which the order is communicated to him appeal to the [State Government.] [Substituted by Act 16 of 1991 w.e.f.1.8.1991 and again Substituted by Act 18 of 2010 w.e.f.16.4.2010.]](1A)[ Any appeal under sub-section (1) pending before the Government or the Market Committee as against the order of the Secretary shall on the date of commencement of the Karnataka Agricultural Produce Marketing (Regulation) and Certain other Laws (Amendment) Act 1991 stand transferred respectively to the Karnataka Appellate Tribunal and the Chairman and such appeal shall be decided by it or him as if it had been filed before it or him.] [Inserted by Act 16 of 1991 w.e.f.1.8.1991.][(1-B) Any appeal under sub-section (1) pending before the Karnataka Appellate Tribunal on the date of commencement of the Karnataka Agricultural Produce Marketing (Regulation and development) (Amendment) Act 2009 shall stand transferred to the State Government and such appeal shall be decided by it as if such appeal had been filed before it.] [Inserted by Act 18 of 2010 w.e.f.16.4.2010.](2)The [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] the market committee [[the State Government] [Substituted by Act 18 of 2010 w.e.f.16.4.2010.] [or the Chairman] [Substituted by Act 16 of 1991 w.e.f.1.8.1991.]] as the case may be shall on such appeal make such order as he or it deems just and proper.
