Section 9(1) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
(1)Any person aggrieved by an order made under Section 7 or sub-section (3) of Section 8 may, within thirty days from the date of the service of the order, prefer an appeal to such authority and in such form as may be prescribed :Provided that no appeal shall lie against an order under Section 7 or sub-section (3) of Section 8 except on the following grounds,-(i)in the case of an order under Section 7-(a)that no preventive or remedial measures were taken in respect of his land; or(b)that the charges for labour, material or use of implements are unreasonably high; and(ii)in case of an order under sub-section (3) of Section 8-(a)that the assessment of the amount payable has not been made in accordance with the rates fixed by the District Magistrate;(b)that the amount assessed includes charges other than the items mentioned in sub-clauses (i) and (ii) of clause (b) of sub-section (1) of Section 8;(c)that the charges for labour material or use of equipment are unreasonably high :Provided further that in computing the period of thirty days the time requisite for obtaining a copy of the order shall be excluded.
