Section 21(1) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(1)Any Miller or Dealer [* * *] [Deleted by S.R.O. No. 803/83 dated 16.11.1983 published in the Orissa Gazette Extraordinary No. 1512 dated 17.11.1983.] aggrieved by the order of the Purchase Officer fixing the quantum of levy under any of the [Clause 3 or Clause 4] [Substituted by Notification No. 41303 dated 26.12.1988.], as the case may be, within seven days from the date of service of such order, appeal to the Collector exercising jurisdiction in the area in which the mill of the miller, or the business premises of the dealer is situated.
