Section 13 in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989
13. (i) If an importer is aggrieved by the decision of a Designated Inspection Authority regarding the destruction of any plant population, he may appeal to the Plant Protection Adviser within 7 days from the date of communication of the decision giving the grounds of appeal.
(ii)It shall be lawful for the Plant Protection Adviser to rely on the observation of the Designated Inspection Authority and such other expert opinion, as he may deem necessary, for deciding the appeal.
