Section 91 in The Jharkhand Agricultural Produce Markets Rules, 2000
91. Disposal of appeal or revision.
- (i) If the memorandum of appeal or application of revision does not comply with the requirement of the provisions under the Act or the rules as the case may be the appellate or the revisional authority may reject it summarily provided that no appeal or revision shall be summarily rejected under this sub-rule unless the appellant or the applicant has been given reasonable opportunity to amend the memorandum or application as the case may be.(ii)The appeal or application of revision may also be summarily rejected on other reasonable grounds after giving the appellant or the applicant a reasonable opportunity of being heard.(iii)Where an appeal or application for revision is admitted for hearing on merit the appellate or revisional authority, after giving the party concerned the reasonable opportunity of being heard may fix the date of passing a final order on the appeal or application for revision, as the case may be, if the order is not passed on the date of hearing.(iv)The appellate or the revisional authority, as the case may be, in disposing the appeal or revision, may confirm, annul, reduce or enhance or otherwise modify the order of assessment or appeal or set aside the assessment, penalty or both and direct the authority concerned to pass a fresh order after further enquiry.
