Section 7 in The Orissa Fruit Nurseries (Regulation) Rules, 2001
7. Appeal.
- Any person aggrieved by an order of the competent authority refusing to grant or renew a licence or cancelling a licence on the ground of violation of any provisions made under these rules or under Section 6 or Sub-section (1) of Section 8, may, within a period of thirty days of receipt of such order, prefer an appeal to the appellate authority specifying clearly the grounds for appeal.
