Section 7 in Bihar Prevention and Control of Agricultural Pests, Diseases and Noxious Weeds Rules, 1955
7. Appeal under Section 6 and 7.
(a)An appeal under Section 6 or 7 may be preferred in the form of memorandum which shall set forth concisely the grounds of objection to the order appealed against and shall be accompanied by a copy of that order.(b)When an appeal is preferred, a notice shall be sent to the occupier in a registered cover with acknowledgement due mentioning the date, time and place of the hearing of the appeal.(c)The Appellate Authority may, after giving an opportunity to the appellant or his authorised agents, to be heard in person and after such further enquiry or local inspection of the area concerned as it may deem necessary, confirm, modify or set aside, the order of the Agricultural Officer.
