Section 10(1) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
(1)Any person aggrieved by an order of confiscation under section 8 may, within one month from the date of the communication to him of such order, appeal to the State Government and the State Government shall, after giving an opportunity to the appellant to be heard, pass such order as it may think fit, confirming, modifying or annulling the order appealed against.
