Section 35 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
35. Appeal against order or decree of the Director or of the Board to the State Government
. A market committee, if dissatisfied with the decision of the Director or the Board under sub-section (1) of section 27, or any person aggrieved by the refusal to stay the execution of a decision or order of the market committee, may prefer an appeal in writing to the State Government within thirty days from the date of receipt of the communication of the decision or order, as the case may be, stating(a)the facts of the case,(b)the original decision of the market committee,(c)the decision of the Director or the Board,(d)the grounds of appeal, and(e)the relief sought for.
