Section 7A(5) in The Maharashtra Agricultural Pests And Diseases Act, 1947
(5)Any occupier aggrieved by an order made under sub-section (3) may, within thirty days from the date of receipt of the order, prefer an appeal to the Collector or such other officer not lower in rank than a Deputy Collector, as the State Government may appoint in this behalf, on the ground—(i)that the assessment of the amount payable has not been made in accordance with the rates fixed by such officer ;(ii)that the amount assessed includes charges other than the items mentioned in sub-clauses (i) and (ii) of clause (b) of sub-section (1) ; or(iii)that the charges for labour, material or use of implements are unreasonably high.
