Section 26 in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006
26. Appeal.
- Any person aggrieved by any of the following orders or action of registering Authority or as the case may be the Controller may appeal to such authority as may be prescribed by the Government,-(i)refusing to grant, amend or renew the certificate of registration for sale of Bio-fertilizers;(ii)refusing to grant a Certificate of Manufacture for production of Bio-fertilizers;(iii)suspending or cancelling a Certificate of Registration of a manufacturer/dealer;(iv)Non issuance of Certificate of Registration to any person within a period of 60 (sixty) days from the date of receipt of such order or as the case may be from the date of expiry of such stipulated period, and the decision of such authority shall be final.
