Section 82(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)Any person aggrieved by the order-(a)of a marketing committee, refusing to grant or renew a licence, or cancelling or suspending any licence, may prefer an appeal within thirty days to the Vice-Chairman of the Board.(b)of the Director refusing to grant or renew a licence or cancelling or suspending any licence may prefer an appeal to the Secretary Agricultural Marketing Department of the Government within thirty days from the date on which such order is communicated to him and in such manner as may be prescribed.
