Section 10(1) in The Orissa Foodgrains Dealers' Licensing Order, 1964
(1)Any person aggrieved by any order of the licensing authority refusing to grant, re-issue or renew a licence or cancelling or suspending a licence or forfeiting the security deposited by the licensee under the provisions of this Order may appeal to the [State Government] [Substituted vide Orissa Gazette No. 333/20.3.1995.] within thirty days of the date of receipt by him of such order and any appeal preferred after expiry of the said period shall, except in unavoidable circumstances be summarily rejected by the [State Government] [Substituted vide Orissa Gazette No. 333/20.3.1995.].
