Section 5 in The Orissa Prevention of Cow Slaughter Rules, 1966
5.
Any person aggrieved by the order of the competent authority issued under Rule 4 refusing to grant a certificate may, within fifteen days from the receipt of the order, file an appeal either to the State Government or to the authority next higher in rank to the notified competent authority, who should be not below the rank of a District Animal Husbandry and Veterinary Officer.
