Section 22 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
22. Procedure of appeal.
(1)Every appeal preferred under Section 82 of the Act shall bear the court fee stamp of rupees ten.(2)The appeal shall be in the form of memorandum which shall set forth concisely the grounds of objection of the order appealed against and shall also be accompanied by a copy of impugned order, a copy of the show cause notice and a copy of reply thereto.(3)An appeal against the decision of the committee refusing to grant or renew a licence or suspending or cancelling the licence shall be presented to the Vice-Chairman of the Board by the appellant or his duly authorised agent within thirty days of communication of order. The Vice-Chairman may issue a stay-order against the decision of the committee suspending or cancelling the licence as may be deemed proper.(4)The Vice-Chairman shall decide the case within a reasonable time from the date of presentation of appeal after giving a reasonable opportunity to the parties of being heard.(5)When the order of refusing or renewal of a licence or suspension or cancellation of a licence is passed by the Director the appeal shall be presented to the Secretary, Agricultural Marketing Department (Development Commissioner) of the Government of National Capital Territory of Delhi within thirty days of communication of order who may, if he deems proper, stay the operation of the impugned order :Provided that the appeal shall be decided by the Secretary, Agricultural Marketing Department of Government of National Capital Territory of Delhi, within a reasonable time after giving a reasonable opportunity of being heard to the parties.(6)The procedure indicated in sub-rules (1) to (5) shall as far as may be, applied to the presentation of the appeal to the Secretary, Agricultural Marketing Department (Development Commissioner) of Government of National Capital Territory of Delhi:Provided that, before dismissing an appeal, the Vice-Chairman of the Board or the Secretary, Agricultural Marketing Department of the Government of National Capital Territory of Delhi, as the case may be, shall give the appellant a reasonable opportunity of being heard, and record in writing the reason for such dismissal.
