Section 5D(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(5)(a)Any dispute between the direct marketing licence holder, private market, farmer-consumer market and the Market Committee, shall be referred to the Director. The dispute shall be resolved after giving the parties a reasonable opportunity of being heard, in the manner prescribed.(b)Any person aggrieved by the decision of the Director under clause (a) may prefer an appeal to the State Government.(c)An appeal under clause (b) shall be made within a period of thirty days from the date of the decision of the Director.(d)The order passed in appeal by the State Government shall be final.
