Section 8 in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
8. Revision before the Session Court against order of the District Magistrate.
- Any person aggrieved with the final order passed by the District Magistrate or any result of order, within thirty days of passing of such order may file an application for revision before such Sessions Court within whose jurisdiction, Office of the District Magistrate is situated.Explanation. - The time requisite for obtaining certified copy of order of the District Magistrate shall be excluded while computing period of thirty days referred to in this sub-rule.
