Section 31 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
31. Appeal.
- An appeal under sub-section (6) of section 8 of the Act along with an attested copy of the order appealed against shall be made to the Board within two months from the date of receipt of the order of the market committee:Provided that the Board may, for sufficient reasons to be recorded m writing, condone the delay not exceeding a month in preferring such appeal.(2)The Board may pass any order on the appeal either allowing or rejecting the appeal recording the reasons therefore. In a case of appeal against the order of the market committee, the Board may, for sufficient reasons to be recorded in writing, pass orders staying the operation of the order appealed against, pending disposal of the appeal.
