- Any person aggrieved by any order of the Licensing Officer made under this order may prefer an appeal to the State Government within thirty days of the date of communication of such order and the decision of the State Government thereon shall be final:[Provided that where the licensing officer is an officer other than the Director of Horticulture and Fruit Utilization, the appeal shall lie against his order to the Director of Horticulture and Fruit Utilization and the decision of the Director of Horticulture and Fruit Utilization thereon shall be final.] [Substituted by Notification No. M-49/12(8)-74, dated 6th June, 1974, vide U.P. Cold Storage (Third Amendment) Order, 1974.]
