Section 96 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
96. Procedure for Appeals against the order passed under sections 51, 54 and 55.
(1)An appeal preferred against an order passed under sections 51, 54 and 55 accompanied with a fee of rupees fifty only paid by challan in the Government Treasury, shall be presented to the State Marketing Officer who shall act as the Appellate Authority, in the form of a memorandum couched in respectful decorous and temperate language setting forth precisely and concisely the grounds of appeal. An authenticated copy of impugned order shall invariably be annexed to the Memorandum of appeal.(2)No appeal filed under this rule shall be entertained unless it is preferred within a period of thirty days from the date on which a copy of the order appealed against is received by the Appellant.(3)The Appellate Authority shall, after giving an opportunity of being heard to the parties, pass an order confirming or setting aside the order under appeal or remit the matter for re-consideration.
