Section 22(1) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
(1)Any miller or dealer or other person aggrieved by the order of the Controller or his nominee fixing the quantity of levy, may within seven days from the date of service of such order, appeal to the Divisional Commissioner exercising jurisdiction in the area in which the mills of the miller, or the business premises of the dealer is situate.
