Section 28(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)The person against whom an order under sub-section (1) or sub-section (2) is made may, within one month of the service of such order, appeal to the State Government which shall have the power of confirming, modifying or disallowing the surcharge.] [State Government vide Memo No. 11(37)-M-85/24/84 dated 19.2.85 has delegated the powers under Section 29 the Chairman, Board upto 25,000/- for surcharging a person for a loss caused to the Committee.]
