Section 13 in Plant Quarantine (Regulation of Import into India) Order, 2003
13. Revision.
- The Plant Protection Adviser may, at any time, call for the records relating to any case pending before the inspection authority for the purpose of satisfying itself as to the legality or propriety of any decision passed by that authority and may pass such order in relation thereto, as it thinks fit:Provided that no such order shall be passed after the expiry of three months from the date of the decision;Provided further that the Plant Protection Adviser shall not pass any order prejudicial to any person, without giving him a reasonable opportunity of being heard.
