Section 40 in The Punjab Agricultural Produce Markets (General) Rules, 1962
40. Procedure for appeals.
- [Section 43 (2) (xxii)] (1) - Every appeal preferred under sub-section (4) of section 10, sub-section (3) of section 29 and section 40 shall bear a court fee stamp of [ten rupees] [Substituted vide Notification No. 11 (13)-M-III 83/9379 dated 4th May, 1988.] and shall be presented to the appellate authority in the form of a memorandum by the appellant or his duly authorised agent. The memorandum shall set forth concisely the grounds of objection to the order appealed from and shall also be accompanied by a copy of such order.(2)The limitation for filing an appeal under section 40 shall be one month from the date of order appealed from.(3)In computing the period of limitation for filing an appeal under the Act the period spent in obtaining a copy of the order shall be excluded.(4)The appeal shall be decided after notice to and hearing the parties concerned, if they so desire, and after making such further enquiry as the appellate authority may consider necessary.(5)A copy of the decision on the appeal shall be supplied to the Board or the Committee concerned free of charge, and on demand to the appellant on the payment of [one rupee] [Substituted vide Notification No. 11 (13)-M-III 83/9379 dated 4th May, 1988.] per page or a part thereof subject to a minimum of [ten rupees] [substituted vide ibid.].
