Section 32 in The Fertilizer (Control) Order, 1985
32. Appeal.
- [Any person, excepting an industrial dealer or, as the case may be, the person desiring to obtain a certificate of registration for industrial dealer, aggrieved by] [Substituted by S.O. 795(E) dated 22nd November, 1991.]: -(1)an order -(a)refusing to grant, amend or renew a certificate of registration for sale of fertilizers ; or(b)refusing to grant a certificate of manufacture for preparation of mixture of fertilizers or special mixture of fertilizers ; or(c)suspending or cancelling a certificate of registration or manufacture ; or(2)non - issuance of certificate of registration to him within the stipulated period - may within sixty days from the date of receipt of such order or, as the case may be, from the date of expiry of such stipulated period, appeal to such authority as the State Government may specify in this behalf, and the decision of such authority shall be final.
