Section 14 in The Orissa Cattle and Poultry Feed (Regulation) Act, 1979
14. Appeal.
- Any person aggrieved by an order-(a)refusing to grant or renew a licence; or(b)cancelling or suspending a licence, may, within sixty days from the date of communication of the order, prefer an appeal to the Secretary to the State Government in the Animal Husbandry Department whose decision thereon shall be final.
