Section 22 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
22. Appeal.
(1)Any miller or dealer or other person aggrieved by the order of the Controller or his nominee fixing the quantity of levy, may within seven days from the date of service of such order, appeal to the Divisional Commissioner exercising jurisdiction in the area in which the mills of the miller, or the business premises of the dealer is situate.(2)The Divisional Commissioner shall fix the date, time and place for hearing the appeal thus preferred to him and may from time to time adjourn the hearing.(3)The Divisional Commissioner may in appeal confirm or set aside the order appealed against or reduce or enhance the quantity of rice to be sold under the said order.(4)The Divisional Commissioner shall communicate in writing the order passed in appeal to the appellant and also the purchase officer concerned. Every Order of the Divisional Commissioner on such appeal shall be final.
