Section 10 in The Orissa Foodgrains Dealers' Licensing Order, 1964
10. Appeal.
(1)Any person aggrieved by any order of the licensing authority refusing to grant, re-issue or renew a licence or cancelling or suspending a licence or forfeiting the security deposited by the licensee under the provisions of this Order may appeal to the [State Government] [Substituted vide Orissa Gazette No. 333/20.3.1995.] within thirty days of the date of receipt by him of such order and any appeal preferred after expiry of the said period shall, except in unavoidable circumstances be summarily rejected by the [State Government] [Substituted vide Orissa Gazette No. 333/20.3.1995.].(2)No order shall be made by the [State Government] [Substituted vide Orissa Gazette No. 333/20.3.1995.] under this clause unless the aggrieved person has been given a reasonable opportunity of [being heard.] [Inserted vide SRO No. 965/23.8.1979.](3)Pending disposal of an appeal, the [State Government] [Substituted vide Orissa Gazette No. 333/20.3.1995.] may direct that the order of the licensing authority against which the appeal is preferred under Sub-clause (1) shall not take effect until the appeal is disposed of.
