- Any person aggrieved by an order-(a)refusing to grant, amend or renew the license for sale, export or import of seeds;(b)suspending or cancelling any license, may within sixty days from the date of the order, appeal to such authority as the State Government may specify in this behalf, and the decision of such authority shall be final:Provided that an application for appeal shall accompany an appeal fee of rupees fifty.Miscellaneous
