Section 148(6) in Karnataka Agricultural Produce Marketing Act 1966
(6)A market committee aggrieved by an order of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] under sub-section (5) may within ninety days from the date on which the order of refusal to sanction is received by the market committee appeal to the State Government. The decision of the State Government on such appeal shall be final and shall not be called in question in any court of law.
