Section 56(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(1)Any person aggrieved by an order, passed under sections 51, 54 or 55, as the case may be, prefer an appeal in such manner, as may be prescribed,-(a)to the State Marketing Officer, where such order is passed by the Chairman/Secretary of the Marketing Board, within seven days of receipt of the order;(b)to the State Marketing Officer, where such order is passed by the Marketing Board, within thirty days of receipt of the order; and(c)to the Government, where such order is passed by the State Marketing Officer, within thirty days of receipt of the order.
